BISHNU DEO MISHRA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Notice had been issued on the quantum of sentence only.

(2.) We have heard the learned counsel for the parties and perused the judgment impugned herein. Paragraph 34 of the High Court judgment reads as under:

(3.) In view of the above, we are not inclined to interfere in this matter. The Criminal Appeal is dismissed.