Sadhan Kumar Rawani @ Sadhan ... vs The State Of Jharkhand
2022 Latest Caselaw 3202 Jhar

                       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Criminal Appeal (S.J.) No. 1235 of 2016
                                          ....

Sadhan Kumar Rawani @ Sadhan Rawani .... Appellant Versus The State of Jharkhand .... Respondent ....

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

For the Appellant : Mr. Ranjan Kumar, Adv.

                For the State                    : Mr. Saket Kumar, APP
                                                 ....
04/16.08.2022               This criminal appeal has been filed against the judgment of conviction and

order of sentence dated 01.10.2016 and 04.10.2016 respectively passed by learned Additional Sessions Judge-V-cum-FTC, Dhanbad in S.T. No.467 of 2013, whereby the appellant has been convicted under Section 376/511 of IPC and sentenced to undergo R.I. for three years and six months with a fine of Rs.20,000/- and in default of payment of fine, further sentenced to undergo S.I. for three months.

A report has been received from the court below. From perusal of report, it appears that the appellant has been released on 13.12.2016 after serving out the sentence.

Since the sentence has already been served out, the present appeal is, hereby, disposed of.

(Rajesh Kumar, J.) Shahid/