Jaideo Soren vs The State Of Jharkhand
2022 Latest Caselaw 3185 Jhar

                        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Criminal Appeal (S.J.) No. 1080 of 2012
                                          ....

1. Jaideo Soren

2. Lal @ Lalpan Soren .... Appellants Versus The State of Jharkhand .... Respondent ....

              CORAM:          HON'BLE MR. JUSTICE RAJESH KUMAR

                For the Appellants             : Mr. A.K.Sahani, Adv.
                For the State                  : Ms. Vandana Bharti, APP
                For the Informant              : Mr. D.C.Mishra, Adv.
                                               ....
04/16.08.2022             This criminal appeal has been filed against the judgment of conviction and

order of sentence dated 16.10.2012 and 17.10.2012 respectively passed by learned Distt. & Addl. Sessions Judge-1st, Jamtara in S.T. No.113 of 2010, arising out of Nala P.S. Case No.45 of 2010 corresponding to G.R. Case No.257 of 2010, whereby the appellants have been convicted under Sections 307 and 452 of IPC and sentenced to undergo R.I. for eight years with a fine of Rs.10,000/- each for the offence under Section 307 of IPC and in default of payment of fine, further sentenced to undergo imprisonment for six months. The appellants have further sentenced to undergo R.I. for four years with a fine of Rs.5,000/- each for the offence under Section 452 of IPC and in default of payment of fine, further sentenced to undergo imprisonment for three months.

A report has been received from the court below. From perusal of report, it appears that the appellant No.1, namely, Jaideo Soren has been released after completion of the sentence on 30.10.2016.

Since the appellant No.1, namely, Jaideo Soren has completed his sentence and as such the present appeal has become infructuous against the appellant No.1, namely, Jaideo Soren.

So far as appellant No.2, namely, Lal @ Lalpan Soren is concerned, he has remained in custody for three months and twenty three days only and he is presently on bail.

In view of above fact, the Secretary DLSA, Jamtaras is directed to inform the appellant No.2, namely, Lal @ Lalpan Soren regarding pendency of the present appeal for participation failing which bail granted to the appellant No.2, namely, Lal @ Lalpan Soren may be cancelled.

(Rajesh Kumar, J.) Shahid/