(Against The Judgment Of ... vs The State Of Jharkhand
2021 Latest Caselaw 827 Jhar

                    Criminal Appeal (SJ) No. 1010 of 2006
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(Against the judgment of conviction dated 22.02.2006 and order of sentence dated 24.02.2006 passed by Sri. S.N.Prasad, A.J.C.II, Khunti in Sessions Trial Case No.284 of 2004.

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Chunu Topno                                                ...       Appellant

                   Versus
The State of Jharkhand                        ...                    Respondent
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For the Appellant       :Mr. Sidhartha Roy (A.C.)
For the State           :Mr. Tarun Kumar, A.P. P.
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The matter was taken up through Video Conferencing. Learned counsels for the parties had no objection with it and submitted that the audio and video qualities are good

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PRESENT HON'BLE MR. JUSTICE RAJESH KUMAR

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This appeal is directed against the judgment of conviction dated 22.02.2006 and order of sentence dated 24.02.2006 passed by Sri. S.N.Prasad, A.J.C.II, Khunti in Sessions Trial Case No.284 of 2004 whereby and whereunder the appellant has been convicted under Section 376 of the Indian Penal Code and sentenced him to undergo R.I. for seven years under Section 376 of the Indian Penal Code.

Vide order dated 20.02.2020, State had been directed to obtain instruction regarding the period of custody of the appellant.

An affidavit has been filed by the State disclosing the fact that the actual custody of the appellant is about 5 years 10 months and 6 days and further he has been given privilege of earned remission of 405 days as the appellant has completed his sentence and has been released from the jail.

In view of the above fact, the present appeal becomes infructuous. Accordingly, the appeal stands disposed of.

(Rajesh Kumar, J) Jharkhand High Court at Ranchi The 19th February, 2021 Shahid/N.A.F.R./