- (1.) This leave to appeal of 1994 arises out of a judgment dated 21-04-1994 in Sessions Trial Nos. 231 of 1991 recording acquittal of accused-respondent Jagdish Singh while convicting accused-respondents Chhotey Singh and Vijay Singh for an offence under Section 304/34 I.P.C. and awarding a sentence of 10 years' R.I. with a find of Rs. 1,000/- each.
(2.) Learned State Counsel has preferred this leave to appeal with composite prayer for enhancement of sentence in respect of convicted accused persons and for setting aside the judgment in respect of acquittal of accused Jagdish Singh.
(3.) We have heard learned Counsel for State and perused the trial court judgment as also the judgment dated 21-03-2003 of this Court delivered in Criminal Appeal Nos. 189 of 1994 in the case of convicted accused-respondents Chhotey Singh and Vijay Singh.;