G. P. Mathur, J. - (1.) Leave granted.
(2.) This appeal has been preferred by the State of M. P. against the judgment and order dated 3-7-2003 of Justice N. S. Azad of M. P. High Court in Crl. Appeal No. 2033 of 2000.
(3.) The trial Court convicted the accused under Section 304, Part I, I.P.C. and sentenced him to 7 years R.I. The High Court partly allowed the appeal and while upholding the conviction of the accused under Section 304, Part I, I.P.C. reduced the sentence to the period already undergone which is about 1 year.;