S. B. Sinha, J. - (1.) Delay condoned.
(2.) Leave granted.
(3.) Sole appellant is before us questioning the correctness of a judgment of the High Court of Judicature of Madhya Pradesh in Criminal Appeal No. 459 of 1998 whereby and whereunder a judgment of conviction and sentence passed by the Ist Additional Sessions Judge, Dabhra District dated 20.07.1998 under Section 302/34 and Section 324 of the Indian Penal Code was affirmed.;