Gopal Krishan Vyas, J. - (1.) Today, this D.B. criminal appeal has come up upon the application filed for suspension of sentence by accused-appellant Murad S/o Samma. At the time of arguments upon the said application, however, learned counsel for the appellant submitted that since he would argue the appeal only upon the quantum of sentence, therefore, he does not want to press the application for suspension of sentence and wants to argue the appeal itself to the said extent of quantum of sentence awarded to the accused-appellant.
(2.) The application for suspension of sentence moved by appellant Murad is accordingly dismissed as not pressed.
(3.) We have heard learned counsel for the appellant upon the question of quantum of sentence of life imprisonment awarded to the appellant by the trial Court for committing offence under Section 304 Part I, Indian Penal Code. along with fine of Rs. 2,000/-, in default of payment of fine, to further undergo rigorous imprisonment for two months.;