BABLOO Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the appellant, learned A.G.A. for the State and perused the record.

(2.) Learned counsel for the appellant at the very out set has submitted that he will not argue on bail, but he will argue on the merits of appeal and he will confine his argument to the quantum of sentence.

(3.) Learned A.G.A. has vehemently opposed the prayer and submitted that accused-appellant has been rightly convicted and awarded sentence on the basis of evidence available on record. He has however submitted that he has no objection if the sentence is slightly reduced.