- (1.) Leave granted.
(2.) Challenge in this appeal is to the judgment of a Division Bench of the Madhya Pradesh High Court dismissing the appeal filed by the appellant and upholding his conviction for offences punishable under Sections 302, 452 and 504 of the Indian Penal Code, 1860 (in short 'the IPC') and sentence of imprisonment for life, rigorous imprisonment for three years and one year respectively with fine and default stipulations.
(3.) Appellant faced trial along with one Sukku alias Sikku, who was convicted for offence punishable under Section 302 read with Section 34 IPC and the other offences, as in the case of present appellant.;