Tingal @ Suresh And Another vs State Of Chhattisgarh
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Chattisgarh High Court

Tingal @ Suresh And Another vs State Of Chhattisgarh on 5 February, 2025

                                   1


                       Digitally signed by
                       SHUBHAM SINGH
                       RAGHUVANSHI
                       Date: 2025.02.06
                       14:37:09 +0530

                                              2025:CGHC:6651


                                                           NAFR

       HIGH COURT OF CHHATTISGARH AT BILASPUR


                      CRA No. 648 of 2007



1. Tingal @ Suresh, S/o Vishun Uraon, aged about 35 years, R/o
Village- Kharkona, P.S. Batauli, District Sarguja (C.G.)
2. Iliyajar @ Pratap, S/o Robert Kujur, aged about 32 years, R/o
Village Gangpur, P.S. Gandhi Nagar, District Sarguja (C.G.)
                                                    ... Appellants


                               versus
State Of Chhattisgarh, through P.S. Batauli and Gandhi Nagar
Sarguja (C.G.)
                                                ... Respondent

For Appellants : Ms. Uma Tiwari, Advocate For Respondent/State : Mr. HAPS Bhatia, Panel Lawyer

Hon'ble Shri Justice Sanjay Kumar Jaiswal Order on Board

05/02/2025

1. The present appeal arises out of the impugned judgment of conviction and order of sentence dated 07.07.2007 passed by the learned 2nd Additional Sessions Judge, Ambikapur,

District Surguja (C.G.), in Session Case No.505/2004 whereby the learned Judge has convicted and sentenced the appellants as under :

Conviction Sentence

RI for 3 years and fine of Rs.500/-, in default U/s 450 of IPC thereof, 1 month additional RI. RI for 7 years and fine of Rs.1,000/-, in U/s 394 of IPC default thereof, 3 months additional RI.

             U/s 397 of IPC          RI for 7 years
             U/s 25 (1-B) of the     RI for 1 year
             Arms Act

2. Vide order dated 04.11.2017 of this Court, a report has been called from concerned Jail authority and on 08.11.2017, a report has been received from Central Jail Ambikapur, wherein, it is mentioned that in connection with ST No.505/2004, the Appellants Tingal @ Suresh and Iliyajar @ Pratap after completion of entire jail sentence imposed upon them by the Trial Court released on 07.08.2009 & 15.11.2011 respectively.

3. Learned counsel appearing for the appellants submits that as the Appellants have already been released from jail after completion of entire jail sentence imposed upon them by the Trial Court, therefore, the appeal has now become infructuous.

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

Sd/-

(Sanjay Kumar Jaiswal) JUDGE Shubham