- (1.) Leave granted.
(2.) We have heard learned counsel for the parties and perused the impugned judgment and relevant material.
(3.) Being aggrieved by the judgment of the High Court dated 07.09.2012 in and by which the High Court has modified the conviction from Section 307 IPC to Section 325 IPC and reducing the sentence of imprisonment from five years to two years, the appellants have preferred this appeal.;