KAMLESH Vs. STATE OF M.P.

JUDGEMENT

(1.) Leave granted.

(2.) Heard Mr. Manish Sharma, learned counsel appearing for the appellant. Mr. Harmeet Singh Ruprah, learned counsel is representing the State of Madhya Pradesh.

(3.) The challenge in these appeals is to the common judgment and order dated 22.2.2018 in Criminal Appeal Nos.431 and 1369 of 2004 whereunder the High Court of Madhya Pradesh converted the conviction from Sections 324 of the Indian Penal Code, 1860 (for short "IPC") to Section 326 IPC for the two appellants and sentenced them to undergo rigorous imprisonment for five years and imposed fine of Rs. 2,000/-. The appellant Umaria @ Umrao, who was appellant No. 1 in these appeals, has passed away on 13.12.2020 and therefore the present order will relate only to the surviving appellant Kamlesh.