- (1.) Leave granted.
(2.) The appellant is aggrieved by his conviction and sentence.
(3.) The appellant was put on trial for commission of the offence under Section 302 and various other sections of the Indian Penal Code, 1860. The Trial Court held him guilty under Sections 304 Part -I and 449 of the Indian Penal Code and sentenced him to undergo rigorous imprisonment for 10 years on each count.;