- (1.) Leave granted.
(2.) The appellant was convicted under Sections 193 and 196 IPC and sentenced to suffer rigorous imprisonment for a period of one year. The conviction and sentence was affirmed by the High Court vide its judgment dated 07.04.2016 in CRR No.1366 of 2016 (O&M), which is presently under challenge.
(3.) While issuing notice, this Court considered the fact that the appellant had undergone more than four months of actual custody and, therefore, released him on interim bail.;