2006 AIHC 979 (Kar) ::AIROnline 2000 SC 477 ::2003 SCC (Cri) 1528 ::2002 (10) SCC 576 ::(2000) 4 Cur Cri R 231 ::(2003) 25 OCR 742

Supreme Court Of India

Hon'ble Judge(s): K. T. Thomas, R. P. Sethi , JJ

Penal Code (45 of 1860) , S.302— Murder - Injuries sustained by victims were serious and injuries sustained by deceased devastatingly serious - Injuries sustained by accused are simple and may have been caused by victims while resisting against onslights - No interference required in finding of facts or change of charge for offence under S. 304 Part I in place of S. 302. (Para 1)