R.BANUMATHI,J. - (1.) Leave granted.
(2.) This appeal has been preferred against the Judgment and order dated 18.12.2018 passed by the High Court of Madhya Pradesh in CRA No. 1574 of 1996 in and by which the High Court has reduced the sentence awarded to the appellant from ten years to five years.
(3.) On 24.09.1994 at about 05.30 a.m. in a wordy quarrel, when the deceased Munna was milking the buffalo in Kanhaiya Dairy owned by the appellant-accused, the appellant-accused came to the deceased and asked to show the bucket of milk. On seeing the less quantity of milk, the appellant-accused is alleged to have beaten the deceased with bamboo stick on the head due to which the deceased fell down on the ground and became unconscious. The appellant- accused with the help of other servants took the deceased to the hospital where the deceased died on 20.10.1994. Initially the case was registered under Section 307 IPC which was subsequently altered to Section 302 IPC.;