(1.) M. A. Khan, J. Heard parties learned Counsel and I have gone through the judgment delivered by the learned Court below.
(2.) ADMITTEDLY, there is no enemity between accused-appellant and the deceased.
(3.) THE appeal is allowed, judgment and order dated 28-7-1998 passed by the learned Session Judge are hereby set aside. THE appellant Daya Shankar is found not guilty under Section 364 IPC. He is on bail. He need not surrender and sureties are discharged and bail bonds are cancelled. Appeal allowed. .