- (1.) Leave granted.
(2.) The respondents were tried for murder of Ramdani Singh. The trial court convicted the respondents under Section 304-II I.P.C. and sentenced them to undergo rigorous imprisonment for seven years. The High has converted the charge to Section 325 I.P.C. and reduced the sentence to the period already undergone by them which period is three months to one year.
(3.) The injuries were on vital parts of the deceased including the cut injury on head. Even if we do not interfere with the charge for which the respondents stand convicted, appropriate sentence will be rigorous imprisonment for three years.;