Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 517 OF 2004
BRIJ LAL & ORS. APPELLANTS
VERSUS
STATE OF U.P. RESPONDENT
O R D E R
The accused were convicted under Sections 147,
324/149, 323/194 and 302/149 of the Indian Penal Code by
the Sessions Court. An appeal was thereafter taken to
the High Court and the only argument was with regard to
the nature of the offence. The High Court by the
impugned judgment has allowed the appeal to the extent
that the conviction under Section 302/34 has been set
aside and the accused have been held guilty for the
offence punishable under Section 304 Part II of the 149
IPC.
We have gone through the medical and other
evidence with the help of the learned counsel for the
parties. We find no reason whatsoever to interfere in
this matter. The appeal is, accordingly, dismissed.
.......................J
[HARJIT SINGH BEDI]
.......................J
[CHANDRAMAULI KR. PRASAD]
NEW DELHI,
NOVEMBER 23, 2010.