PANCHU AND PANCHANAN SETHI Vs. STATE OF ORISSA

JUDGEMENT

(1.) Special leave granted limited to the question of nature of offence and sentence only. Heard both the sides.

(2.) Having taken into account all the relevant circumstances we are satisfied that the offence would fall not under S. 302 Indian Penal Code Under the circumstances, we allow the appeal partly to this limited extent and convert the conviction from one under S. 302 Indian Penal Code to one under S. 304 Part II Indian Penal Codes Vie reduce the sentence from one of imprisonment for life to one of seven years' rigorous imprisonment. If the appellant has already undergone seven years' rigorous imprisonment, he shall be released forthwith.