R Banumathi, J. - (1.) Leave granted.
(2.) This appeal calls in question the judgment of the High Court of Uttarakhand at Nainital in Criminal Appeal No.156 of 2005 dated 14th December, 2012 in and by which the High Court has modified the conviction of the appellant from Section 302 I.P.C. to Section 304 Part-I I.P.C. while maintaining the sentence of life imprisonment imposed upon the appellant.
(3.) On 17th November, 2013 the appellant-Kishan Singh and the deceased-Govind Singh went to the house of the appellant and both of them were drunk. In the wordy quarrel between the appellant and his wife, the appellant tried to attack his wife with an axe. When the deceased-Govind Singh intervened the axe fell on the parietal region of the deceased-Govind Singh and he sustained injuries and succumbed to injuries. The law was set in motion by one Inder Singh Negi, brother of the deceased- Govind Singh.;