ABDUL RAHIM JAMLUDDIN ALI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The appellant herein is convicted for the offence punishable under Section 304(II) of the Indian Penal Code and sentenced to suffer rigorous imprisonment for five years vide judgment and order dated 29th April 2015 passed by the District Judge-3 and Additional Sessions Judge, Thane. Hence, this appeal.

(3.) Such of the facts necessary for the decision of this appeal are as follows :