- (1.) Heard finally.
(2.) Accused-petitioner Narayan Ram was convicted and sentenced under Section 307 Indian Penal Code to 10 years rigorous imprisonment and under Section 27 of the Arms Act, to two years rigorous imprisonment, by the trial Court. He preferred S.B. Criminal Appeal No. 7/1998 before this Court and this Court, vide judgment dated 9.5.2003, partly allowed the appeal and converted his conviction under Section 307 Indian Penal Code to Section 324 Indian Penal Code and reduced the sentence of imprisonment to six months, already undergone by him.
(3.) It appears from the record that appellant/petitioner preferred petition for Special Leave to Appeal (Criminal) No. 21449/2012, against the judgment of this Court with regard to his conviction and sentence under the Arms Act to two years rigorous imprisonment. However, his Special Leave to Appeal was dismissed by the Hon'ble Apex Court, vide order dated 1.10.2012.;