SHAILESH MAHADEORAO GAWAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Exception is taken to the judgment and order dated 23.2.2004 rendered by the Sessions Judge, Wardha in Sessions Trial 70 of 2000 by and under which the appellant - accused is convicted for offence punishable under section 304 Part I of the Indian Penal Code ("IPC" for short) and is sentenced to suffer rigorous imprisonment for ten years and to payment of fine of Rs. 2000/-.

(2.) Heard Shri N.A. Badar, the learned counsel for the accused and Shri V.P. Gangane, the learned Additional Public Prosecutor for the respondent / State.

(3.) Prosecution Case: