Ravinder Chauhan vs State (Nct Of Delhi)
2014 Latest Caselaw 2470 Del

$-R7
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                       DECIDED ON : 15th MAY, 2014

+                          CRL.A.No. 201/2011

      RAVINDER CHAUHAN                                    ..... Appellant

                           Through :   Mr.Pankaj Tripathi, Advocate
                                       along with appellant in person.


                           versus

      STATE (NCT OF DELHI)                                ..... Respondent

Through : Mr.M.N.Dudeja, APP.

CORAM:

HON'BLE MR. JUSTICE S.P.GARG

S.P.Garg, J. (Open Court)

1. The appellant was convicted by a judgment dated 09.12.2010

of learned Additional Sessions Judge in Sessions Case No. 51/10 arising

out of FIR No. 52/10 PS M.S.Park for committing offences under Sections

367/377 IPC. By an order dated 10.12.2010, the appellant was awarded RI

for three years with fine ` 3,000/- under Section 367 IPC and RI for five

years with fine ` 4,000/- under Section 377 IPC. Both the sentences were

to operate concurrently.

2. Appellant's counsel on instructions has stated that the

appellant has opted not to pursue the appeal as he has come out of the jail

after completing the sentence awarded. To this, learned Addl. Public

Prosecutor has no objection.

3. Since the appellant has served the sentence awarded to him

and has given up challenge to the findings of the Trial Court and opted not

to pursue the appeal on merits, the appeal is dismissed as 'not pressed'.

Trial Court record be sent back forthwith with the copy of the order. The

Trial Court shall confirm from the jail authorities if the sentence awarded

to the appellant has been served by him in compliance of the sentence

order; whether the fine imposed has been paid or the appellant has served

default sentence. The Trial Court shall also ensure if the fine amount (if

any) recovered from the appellant has been given as token of

compensation to the victim.

(S.P.GARG) JUDGE

MAY 15, 2014 / tr