STATE OF RAJASTHAN Vs. GULAB SINGH

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the order passed by a Division Bench of the Rajasthan High Court, Jodhpur, altering the conviction of the respondent for offence punishable under Section 302 read with Section 34 of the Indian Penal Code, 1860 (in short the 'IPC') to Section 307 IPC. However, the conviction under Sections 458 and 460 IPC were maintained. The substantive sentences in respect of the offences were reduced to the period already undergone.

(3.) The trial Court i.e. learned Sessions Judge (Fast Track), Rajsamand had convicted respondents 1 to 4 for offences punishable under Section 302 read with Section 34 and Sections 460, 458 and 397 of IPC and various other sentences in respect of the other offences.