Penal Code, 1860 - Ss 302 & 304-I - Army Act, 1950 - Section 69 - Murder - Conviction and Sentence - Alteration of - Appellant-accused contended that case will be governed by exception 4 to Section 300 of IPC as the incident was an outcome of a sudden fight and he acted in a heat of passion - Conviction of the accused for the offence punishable under Section 302 of IPC is altered to the one under Part 1 of Section 304 of IPC