314. Death caused by act done with intent to cause miscarriage.-- Whoever, with intent to cause the miscarriage of a woman with child, does any act which causes the death of such woman, shall be punished with imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine; if act done without woman' s consent. if act done without woman' s consent.-- and if the act is done without the consent of the woman, shall be punished either with 2[ imprisonment for life], or with the punishment above mentioned. Explanation.- It is not essential to this offence that the offender should know that the act is likely to cause death.