- (1.) Leave granted.
(2.) We have heard learned counsel appearing on behalf of the appellant as well as learned counsel appearing on behalf of the respondent-State.
(3.) For setting fire to the cycle shop of complainant-Brij Mohan Prajapati (PW-1) in the night of 13.02.1997 at about 04.30 a.m., the appellant-accused was convicted under Section 436 IPC and sentenced to undergo R.I. for three years along with a fine of Rs.3,000/-. In appeal the High Court affirmed the conviction as well as the sentence of imprisonment.;