HC SRI BHAGWAN Vs. STATE

JUDGEMENT

(1.) Crl. M B No. 658/2017 (suspension)

(2.) The appellant/applicant has been convicted under Sections 304- II read with Section 34 IPC and has been sentenced to undergo RI for 7 years and to pay a fine of Rs. 2,50,000/- to the family of the deceased.

(3.) It has been submitted on behalf of the appellant/applicant that he has remained in jail for about three years by now, which period is inclusive of the remissions earned by him.