Sanjay Kishan Kaul, K.M. Joseph,JJ. - (1.) Leave granted.
(2.) Notice was issued limited to the quantum of sentence taking into consideration that the Appellant was 22 years of age and there is no past history of any crime, sexual or otherwise. The jail conduct of the Appellant has been good.
(3.) Learned Counsel for the Appellant submitted that he has already served seven years of sentence and thus prays for a sentence of period undergone.;