Prakash Narottam Siddhpura vs State Of Gujarat
2025 Latest Caselaw 3345 Guj

Gujarat High Court

Prakash Narottam Siddhpura vs State Of Gujarat on 24 February, 2025

Author: Ilesh J. Vora

Bench: Ilesh J. Vora

                                                                                                                    NEUTRAL CITATION




                              R/CR.A/1454/2017                                      ORDER DATED: 24/02/2025

                                                                                                                    undefined




                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                             R/CRIMINAL APPEAL (AGAINST CONVICTION) NO. 1454 of 2017

                       ==========================================================
                                                     PRAKASH NAROTTAM SIDDHPURA
                                                                Versus
                                                          STATE OF GUJARAT
                       ==========================================================
                       Appearance:
                       ADVOCATE NOTICE NOT RECD BACK for the Appellant(s) No. 1
                       MS CM SHAH, APP for the Respondent - State
                       ==========================================================

                            CORAM:HONOURABLE MR. JUSTICE ILESH J. VORA
                                  and
                                  HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                                            Date : 24/02/2025

                                                ORAL ORDER

(PER : HONOURABLE MR. JUSTICE ILESH J. VORA)

1. Challenge in the appeal is made to the judgment

and order passed by the Additional Sessions Judge, Rajkot

dated 24.03.2017 in Sessions Case (POCSO) No.114 of 2014.

The accused - appellant was convicted for the offences

punishable under Sections 363, 366 and 376 of the Indian

Penal Code and also convicted for the offences punishable

under Section 6 of the Protection of Children from Sexual

Offences (POCSO) Act, 2012 and sentenced him to undergo

rigorous imprisonment for maximum eleven years with fine of

Rs.5,000/- and in default thereof, further simple imprisonment

of six months is also imposed.

NEUTRAL CITATION

R/CR.A/1454/2017 ORDER DATED: 24/02/2025

undefined

2. We have perused the information supplied by the

jail authority. The same is ordered to be taken on record.

3. On perusal of the jail information, it emerges that

the convict, as on date, has already undergone his sentence

and has also paid the fine. In such circumstances, when the

convict has not challenged his conviction on merit and

considering the peculiar facts of the present case as referred

above, the present appeal has become infructuous.

Accordingly, this appeal stands disposed of.

(ILESH J. VORA,J)

(SANDEEP N. BHATT,J) M.H. DAVE