R.SUBHASH REDDY, J. - (1.) Leave granted.
(2.) These appeals are filed against the final judgment and orders dated 08.02.2019 and 01.03.2019 passed by the High Court of Punjab & Haryana at Chandigarh in Criminal Appeal No.713 of 2003. High Court has modified the conviction from Section 302 IPC to Section 304 Part­I r/w Section 34, IPC, and sentenced to 12 years ' rigorous imprisonment and a fine of Rs.10,000/­. The conviction under Section 201 IPC was maintained.
(3.) It is alleged that, the appellant and the deceased had a sudden fight as the deceased had stolen the pigeon of the appellant and in the heat of passion upon a sudden quarrel, the co­accused (Kehar Singh) who had rod with him, gave a blow with the rod on the right side of the head of the deceased resulting in his death. It is further alleged that, thereafter the appellant and co­accused have thrown the dead body of the deceased in the minor canal.;