Satish @ Bholu vs State Of U.P.
2022 Latest Caselaw 4938 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- CRIMINAL APPEAL No. - 2046 of 2018
 

 
Appellant :- Satish @ Bholu
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Ravi Dingar,Sachida Nand
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ajai Kumar Srivastava-I,J.

Heard Sri Ravi Dingar, learned counsel for the appellant and Sri Ashok Kumar Singh, learned Additional Government Advocate for the State.

The instant appeal has been filed for assailing the impugned judgment and order dated 21.08.2018 passed by Additional Sessions Judge-XI, Lucknow, in S.T. No.101 of 2015, arising out of Crime No.337 of 1994, under Sections 3/25 Arms Act, Police Station Chowk, District Lucknow whereby the appellant was convicted and sentenced to undergo for two years' imprisonment with a fine of Rs.2,000/- for the offence under Sections 3/25 Arms Act and in default of payment of fine, he has further been directed to undergo for six months' additional imprisonment.

Learned counsel for the appellant has fairly submitted that after undergoing the awarded sentence and depositing the fine, the accused-appellant has already been released from jail, hence the instant appeal has become infructuous.

Learned A.G.A. has not disputed the aforesaid factual submission advanced by learned counsel for the appellant.

In view of above, the appeal is dismissed as infructuous.

Office is directed to send a copy of this order to the Court concerned through email/fax immediately for necessary compliance.

Order Date :- 3.6.2022

A.Dewal