IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 362 OF 2003

PREETAM @ PREETAM PRASAD & ANR. ..... APPELLANTS

VERSUS

STATE OF M.P. ..... RESPONDENT

O R D E R

We  find  that  the  appellants  have  already  got  

away lightly as they were prosecuted under Section 302  

of the IPC but they have been convicted only under  

Section 326 and the sentence has been reduced by the  

High  court  to  that  already  undergone  by  them.  

Moreover,  we are of the opinion that the concurrent  

findings of fact call for no interference.

The appeal is dismissed.

    ..................J      [HARJIT SINGH BEDI]

    ..................J      [J.M. PANCHAL]

NEW DELHI DECEMBER 03, 2009.