- (1.)Leave granted.
(2.)The appellant had been convicted under Section 307 IPC by the learned Additional Sessions Judge, New Delhi in Sessions Case No.28/2000 and sentenced to undergo rigorous imprisonment for three years alongwith fine.
In appeal, the High Court of Delhi had altered the conviction of the appellant to one under Section 326 IPC with consequential modification of the sentence to rigorous imprisonment for a period of two years. The High Court, further directed the appellant to pay a sum of Rs. 50,000/- as compensation to the victim, Sunder Singh, under the provisions of Section 357 of the Code of Criminal Procedure. Aggrieved by the aforesaid conviction and the sentence imposed, the appellant has filed the present appeal.

(3.)We have heard Mr. Mohd. Hanif Rashid, learned counsel for the appellant and Mr. Mohan Jain, learned Addl. Solicitor General for the State.