BADRILAL Vs. STATE OF M P

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Leave granted.

(3.) The appellant was convicted by the trial court under Section 307 read with Section 34 of the Indian Penal Code (for short "ipc") and sentenced to undergo rigorous imprisonment for a period of ten years. When the matter was taken to the High Court in appeal, the conviction has been upheld, but the sentence of imprisonment reduced from ten years to six years. Hence, this appeal by special leave.