Gudda @ Hameed Ali vs State
2022 Latest Caselaw 4860 Chatt

                                                                                 NAFR
                        HIGH COURT OF CHHATTISGARH, BILASPUR
                                     Cr.A No.3179 of 1999
        Gudda alias Hameed Ali, S/o Ramjan Ali Musalman, aged 23 years, R/o Village
        Semra, PS Gorella, District Bilaspur
                                                                           ----Appellant
                                            Versus
        State Of Madhya Pradesh                                         ---- Respondent

For Appellant: Shri Yogendra Chatruvedi, Advocate. For Respondent/State : Ms. Akshara Amit, PL.

Hon'ble Shri Justice Deepak Kumar Tiwari Order on Board

28.07.2022

1. Shri Pandey submits that the Appellant has already completed the

sentence awarded to him, therefore, the Appeal has become infructuous.

2. Perused the report No.4950/warrant/2020 of Jail Superintendent, Central

Jail, Bilaspur dated 08.10.2020, wherein it has been intimated that Appellant

Gudda @ Hamid Ali, S/o Ramjan Ali, who was convicted under Sessions Trial

No.48/1999 for the offence punishable under Section 304 IPC part-2 vide

judgment dated 17.11.1999 and sentenced to undergo rigorous imprisonment for

a period of 7 years with fine of Rs.1,000/-, has already completed the term of

sentence and has been released on 09.10.2002.

3. In view of above, the instant Appeal is dismissed as having been rendered

infructuous.

Sd/-

(Deepak Kumar Tiwari) Judge Priya