- (1.) The special leave petition filed by petitioner no. 1 has been dismissed on 13.1.2000. Leave granted in respect of SLP filed by petitioner- Harbans Singh, (the original petitioner no. 2).
(2.) We have heard learned Counsel for the parties finally in this appeal.
(3.) So far as the present appellant- the original accused no. 2, Harbans Singh son of Harnam Singh is concerned, he was convicted for an offence under Section 307, I. P. C. and was sentenced to undergo rigorous imprisonment for three years.;