VIPIN Vs. STATE

JUDGEMENT

(1.) Crl.M.A. 50515/2018 (for Delay)

(2.) Upon hearing, I find that conviction of appellant is well merited. However, on the question of sentence, notice is issued to respondent for the offence under Section 308 of IPC.

(3.) Ms. Neelam Sharma, learned Additional Public Prosecutor for respondent-State accepts notice.