As per the case facts an appellant was convicted under Section of the Indian Penal Code for the murder of his brother and sentenced to life imprisonment The appellant sought ... to challenge this conviction and sentence before the Supreme Court The question arose whether the acts leading to the death fell under the exception of sudden and grave provocation which would alter the conviction from murder to a lesser offense Finally the Supreme Court partly allowed the appeal converting the conviction from Section to Part I of Section of the IPC citing sudden and grave provocation and temporary loss of self-control The sentence was modified to the period already undergone with an additional fine