PUSHKAR SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This criminal appeal is preferred against the judgment and order dated 15.10.2013 passed by learned Sessions Judge, Tehri Garhwal in Sessions Trial No. 14 of 2012, whereby the appellant was convicted for the offence punishable under Section 307 IPC and sentenced to undergo five years rigorous imprisonment along with a fine of Rs. 20,000/-. In default of payment of fine, he shall serve additional one year rigorous imprisonment.

(2.) Learned counsel for the appellant does not press this appeal on merits. He submits his arguments only on the quantum of sentence. Since the appellant's counsel does not challenge the conviction, this Court need not go into the merits of the case and, accordingly, the conviction in the aforementioned offence is maintained.

(3.) Learned State Counsel does not seriously object to the prayer made on behalf of the appellant. He fairly concedes that appellant has served about 02 years 05 months 14 days in the jail.