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.