As per case facts, the accused, having illicit intimacy with PW1's wife, stabbed the deceased with a dagger in the chest during a family quarrel, leading to instant death. The ... Trial Court convicted for murder under Section 302 IPC. The High Court reduced it to culpable homicide under Section 304 Part 2 IPC, citing no premeditation and a single blow, implying a lack of intent to kill. The State appealed. The question arose whether a single fatal injury constitutes murder or culpable homicide, especially when the High Court reduced the charge due to a single injury and lack of premeditation, despite the injury being sufficient to cause death. Finally, the Supreme Court held the High Court erred. It clarified that for Section 300 Clause Thirdly, the intent is to cause the *particular bodily injury*, not necessarily death. A single blow argument is fallacious if the injury was forcefully aimed at a vital part with a deadly weapon and objectively sufficient to cause death. The accused intended that fatal injury. The Supreme Court reversed the High Court's decision, restoring the murder conviction under Section 302 IPC and life sentence.