SURENDER KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsel for the parties and have perused the materials available on record.

(3.) The appellant is convicted under Sec. 302 of the Indian Penal Code, 1860 (for short IPC). The impugned order of the High Court affirms his conviction under Sec. 302 IPC.