BIBHISHAN YADAV DESHMUKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) ADMIT.

(2.) MR. T. E. Mane, Counsel for the Appellant urges that he is pressing this Appeal only on the quantum of sentence and consequently the same may be disposed of finally by me today. Mrs. S. J. Pingulkar, learned Additional Public Prosecutor for the State of Maharashtra has no objection. Accordingly, I am disposing of this Appeal forthwith.

(3.) THE Appellant aggrieved by the judgement and order dated 28th September, 1995 passed by the Additional Sessions Judge, Solapur in Sessions Case No. 11 of 1995 convicting and sentencing him to undergo 5 years R. I. under Section 304 Part II of the Indian Penal Code has preferred the present Appeal.