K.T.Thomas, R.P.Sethi, JJ. - (1.) Leave granted.
(2.) The three Appellants were convicted under Section 302 read with Section 34 of the Penal Code. The High Court confirmed the conviction and sentence of imprisonment for life passed on each of them. One more person was associated with them and he too was convicted along with them. His name is Dhani Ram. He died during the trial.
(3.) The case against the Appellants is that on account of family dispute they had with the deceased, all the accused went to the paddy field of the deceased by noon time and had an altercation with him. It was followed by beating the deceased with lathis. One of them used a knife. As the trial court and the High Court found the prosecution story to have been proved, we are not inclined to re-open the findings.;