- (1.) Leave granted.
(2.) The appellant had been convicted for the offences under Sections 302 read with 34, 304-B, 306 and 498 A of the Indian Penal Code, (For Short, the IPC"). The First Additional Sessions Judge, Bilaspur had convicted the appellant under Sections 498-A and 304-B of the IPC and sentenced him to undergo rigorous imprisonment for one year with fine of Rs. 1000/- with default stipulation under Section 498-A IPC and life imprisonment with fine of Rs. 5,000/- with default stipulation under Section 304B of the IPC.
(3.) The High Court converted the conviction of the appellant under Section 304-B of the IPC to one under Section 306 of the IPC.;