(1.) In this appeal by special leave, the appellant has been convicted under Ss. 304/149, 323/149, 324/149, 325/149 and 147, I.P.C. and has been sentenced to 10 years' R. I. and various other terms. The prosecution case has been fully described in the judgment of the Courts below and it is not necessary for us to reiterate the same. The High Court has disbelieved the entire prosecution case and acquitted all the accused and convicted the appellant mainly because he appears to have sustained some injuries in the course of occurrence. In this connection the High Court's finding is as follows :