As per the case facts an altercation occurred between the deceased and the accused during a wedding ceremony Later that night a second incident took place leading to the death ... of Virendra Singh The High Court had converted the conviction from murder to culpable homicide not amounting to murder reducing the sentence from life imprisonment to ten years The State of Uttarakhand appealed this decision to the Supreme Court The question arose whether the High Court was correct in applying Exception Fourth to Section IPC thereby altering the finding of murder to culpable homicide Finally the Supreme Court answered that the High Court committed a grave error in applying Exception Fourth to Section IPC considering the second incident occurred much after the initial altercation The Supreme Court found the High Court's judgment unsustainable and restored the trial court's judgment convicting the accused for murder under Section IPC and sentencing him to life imprisonment