- (1.) We have heard learned counsels for the parties.
(2.) The challenge in the present appeal is to the conviction of the accused-appellant under Section 302 IPC recorded by the High Court in affirmation to the order of conviction passed by the learned trial Court. The appellant (Kara Bhai), who is accused No.2 in the trial has been sentenced to undergo rigorous imprisonment for life.
(3.) We have read and considered the orders of the learned trial Court and of the High Court.;