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Judgment
Leave granted.
The Appellant is aggrieved by his conviction and sentence.
The Appellant was put on trial for commission of the offence u/s 302 and various other sections of the Indian Penal Code, 1860. The Trial Court held him guilty under Sections 304 Part -I and 449 of the Indian Penal Code and sentenced him to undergo rigorous imprisonment for 10 years on each count.
Aggrieved by the same, the Appellant preferred an appeal and the High Court, by the impugned judgment and order, has reduced the sentence from 10 years to 7 years rigorous imprisonment on each count.
Having heard learned Counsel for the parties, in the facts and circumstances of the case, we are of the opinion that the sentence of 5 years for each of the offences shall meet the ends of justice. Accordingly, we maintain the conviction of the Appellant and reduce the sentence to 5 years rigorous imprisonment on each count. The sentences shall run concurrently.
The appeal stands disposed of in the aforesaid terms.