GEORGE THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) Leave granted.

(2.) The appellants have called in question the judgment of the High Court of Kerala dated 14-6-1994 vide which while the conviction of the appellants for an offence under Section 304 Part I, I.P.C. was maintained, the sentence was enhanced from ten years rigorous imprisonment, as imposed by the learned trial Court, to imprisonment for life. On 26th September, 1994, notice was issued confined to the question of sentence only.

(3.) We have heard learned counsel for the parties and perused the record.