STATE OF M P Vs. SANGRAM

JUDGEMENT

(1.) Leave granted.

(2.) This appeal has been preferred by the State of M. P. against the judgment and order dated 25-7-2003 of Justice N. S. Azad of M. P. High Court in Crl. Appeal No. 758 of 1997.

(3.) The trial Court convicted the accused under Section 307 read with Section 34 IPC and each of them was awarded a sentence of 7 years R. I. and a fine of Rs.500/- and in default to undergo R. I. for a further period 3 months. The High Court partly allowed the appeal and while upholding the conviction of the accused under Section 307 read with Section 34 I. P. C. reduced the sentence to the period already undergone which is 10 months and 5 days.