Pankaj Bhandari, J. - (1.) Admit.
(2.) With the consent of the parties, the case is taken up for hearing for final disposal.
(3.) Appellant has preferred this appeal aggrieved by judgment and order dated 13.03.2018 passed by Additional Sessions Judge, Sawai Madhopur in Sessions Case No.45/2014 (59/2014), whereby trial Court has convicted the appellant for offence under Section 306 IPC and has sentenced him to undergo rigorous imprisonment for five years and has also imposed fine of Rs.2,000/-, on non payment of fine to further undergo one month simple imprisonment.;