STATE OF M P Vs. RAM KUMAR

JUDGEMENT

(1.) Leave granted.

(2.) This appeal has been preferred by the State of M.P. against the judgment and order dated 20-1-2004 of Justice N. S. Azad of M.P. High Court in Crl. Appeal No. 628 of 2002.

(3.) The trial Court convicted the accused under Sections 307, I.P.C. and sentenced him to undergo R.I. for a period of 5 years and a fine of Rs. 1,000/- and in default to undergo R.I. for a further period of 3 months. The High Court partly allowed the appeal and while upholding the conviction of the accused under Section 307, I.P.C. reduced the sentence to the period already undergone which is about 2 1/2 months.