PRADEEP KUMAR SRIVASTAVA,J. - (1.) Heard learned counsel for the accused-appellant, learned A.G.A. and perused the record.
(2.) Admit.
(3.) The learned counsel for the accused-appellant has submitted that instead of arguing on bail application, he will argue on appeal and will confine his argument to the quantum of sentence only. To this learned A.G.A. has agreed.;