- (1.) THE judgment pronounced by this Court in these appeals on 21/01/2011 is clarified as under: On page 72 of the judgment The last two sentences of paragraph 43 which reads as under: "In the case on hand, though ......... life imprisonment with which we concur." be replaced with the following sentence: "However, more than 12 years has elapsed since the act was committed, we are of the opinion that the life sentence awarded by the High Court need not be enhanced in view of the factual position discussed in the earlier paras." On page 75 of the judgment Last sentence of paragraph 47 which reads as under: "It is undisputed that there is no justification for interfering in someone's belief by way of 'use of force', provocation, conversion, incitement or upon a flawed premise that one religion is better than the other." be replaced with the following sentence: "There is no justification for interfering in someone's religious belief by any means." ;