BRAJESH KUSHWAH Vs. STATE OF M.P

JUDGEMENT

(1.) This criminal appeal assails the judgment dated 15.07.2019 passed in S.T.No.6400296/2016 by 4th Special Judge (VYAPAM) Gwlior, District Gwalior whereby the appellant- Brajesh Kushwah has been convicted as under:

(2.) Allegation against the appellant is that he acted as a solver/impersonator in the relevant examination.

(3.) Learned counsel for the appellant contends that appellant has suffered about one year and 15 days of incarceration as against five years sentence awarded.