- (1.) The accused-appellant had been convicted under Section 302/149 and 148 IPC and sentenced to undergo rigorous imprisonment for life under Section 302/149 and rigorous imprisonment for one year under Section 148 IPC. The High Court while acquitting the accused-appellant under Section 148 IPC, convicted him under Section 302/34 IPC and sentenced to undergo life imprisonment. Hence this appeal.
(2.) We have heard the learned counsels for the parties.
(3.) We have scrutinised the evidence and other materials on record as well as the judgment of the High Court and the learned trial Court.;