Hemant Sahu vs State Of Chhattisgarh
2022 Latest Caselaw 7154 Chatt

                                                                                                            NAFR
                           HIGH COURT OF CHHATTISGARH, BILASPUR
                                          CRA No. 1005 of 2021
          Hemant Sahu S/o Shri Chaitram Sahu, Aged About 24 Years R/o Village Kesala, Police
          Station Shivarinarayan, Civil And Revenue District Janjgir Champa Chhattisgarh,
          District : Janjgir-Champa, Chhattisgarh

                                                                                                   ---- Appellant

                                                          Versus

          State of Chhattisgarh Through The Station House Officer, Police Station
          Shivarinarayan, Civil And Revenue District Janjgir Champa Chhattisgarh, District:
          Janjgir-Champa, Chhattisgarh

                                                                                               ---- Respondent

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For the Appellant : Mr. Paras Mani Shriwas, Advocate For the Respondent : Mr. Arvind Shrivastava, Panel Lawyer

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Hon'ble Shri Justice Narendra Kumar Vyas Order on Board

29. 11. 2022

1. The appellant has preferred this appeal being aggrieved by the impugned Judgment dated 25.08.2021 passed by the learned Additional Sessions Judge, (FTC) Janjgir District Janjgir Champa (CG) in S.T. No. 46/2019 whereby he has been convicted under Section 67 of Information Technology Act and sentenced to undergo RI for 3 years and to pay fine of Rs. 50,000/- with default stipulations.

2. Learned counsel for the appellant has submitted that appellant has already suffered the jail sentence and released from jail, therefore, this appeal rendered infructuous.

3. Since the appellant has already been released from jail after suffering the jail sentence awarded to him, appeal rendered infructuous, the appeal is dismissed as having been rendered infructuous.

Sd/-

(Narendra Kumar Vyas) Judge Santosh