AMAN KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This criminal appeal is preferred by the appellant against the judgment and order dated 28.02.2007 passed by learned Additional Sessions Judge-IV, Dehradun in Sessions Trial No. 161 of 2013,'State v. Raman Singh and another', whereby the appellant has been convicted for the offence punishable under Section 307 r/w 34 IPC and was sentenced to undergo seven years rigorous imprisonment along with a fine of Rs. 20,000/-

(2.) After arguing at some length, learned counsel for the appellant limits his prayer only on the point of quantum of sentence and does not press this appeal on merits. He is only submitting on the order 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 counsel for the appellant also submitted that the appellant has undergone two years five months and twenty one days in jail, and there is no minimum sentence for the aforementioned offence.