In cases of culpable homicide not amounting to murder Section 304 of the Indian Penal Code makes provision for two distinct maximum penalties, transportation for life for the more heinous type of the offence, and imprisonment of either description for a term extending to ten years for the less heinous. Whenever a person is convicted under Section 304 of the Indian Penal Code the judgement must state explicitly whether the act by which death is caused was done with the intention of causing death or such bodily injury as is likely to cause death, or whether the act was done with the knowledge that it was likely to cause death or such bodily injury as is likely to cause death.
