1. On a review of the judgment, we find that the opinion expressed at the pages 10 to 12 (internal) corresponding to para 11 of the reported judgment in, is capable of being misinterpreted. The opinion expressed therein was required to be confined to the peculiar facts of other case, but it tends to give an impression as if it is a general exposition of law, which it was not meant to be. We, therefore, substitute that paragraph reading "Since appellant 1 Subran ... committed by the four appellants " (pages 10 to 12), by following

"Appellant 1, Subran, had rightly not been charged for the substantive offence of murder under Section 302 IPC. Subran, appellant 1, was not attributed the fatal injury or identified as the person who caused the fatal blow. According to the medical evidence, none of the injuries allegedly caused by appellant-Subran either individually or taken collectively with the other injuries caused by him, were sufficient in the ordinary course of nature to cause death of Suku. There is no material on the record to show that the injuries inflicted by Subran, with the chopper, were inflicted with the intention to cause death of Suku. Under these circumstances, the conviction of the first appellant, Subran, for an offence under Section 302 IPC simpliciter was neither desirable nor appropriate. The High Court, it appears, failed to consider the scope of clause (3) of Section 300 IPC in its proper perspective. In the facts of the present case, the intention to cause murder of Suku, deceased could not be attributed to the said appellant as the medical evidence also unmistakably show that the injuries attributed to him were not sufficient in the ordinary course of nature to cause death of the deceased. Appellant 1 Subran, therefore, could not have been convicted for the substantive offence under Section 302 IPC and his conviction for the said offence cannot be sustained. That Suku died as a result of cumulative effect of all the injuries inflicted on him by all the four appellants stands established on the record. The question, therefore, rises what offence died the four appellants commit " *

2. The judgment is accordingly reviewed and the aforesaid substitution in the judgment effected.