Pradeep Kumar Srivastava,J. - (1.) Counter affidavit filed today by learned A.G.A. is taken on record.
(2.) The learned counsel for the accused appellant has chosen to argue on appeal in stead of bail application to which learned A.G.A. has agreed.
(3.) At the very out set, learned counsel for the appellant has submitted that he will confine his argument on quantum of the sentence and has requested to reduce the sentence to undergone as the accused appellant is in jail from last about 7 years.;