Sanjay Mahto vs The State Of Jharkhand
2022 Latest Caselaw 3204 Jhar

                       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Criminal Appeal (S.J.) No. 641 of 2016
                                          ....

              Sanjay Mahto                                           ....    Appellant
                                          Versus
             The State of Jharkhand                                   .... Respondent
                                          ....
              CORAM:          HON'BLE MR. JUSTICE RAJESH KUMAR

                For the Appellant                : Mr. N.K.Sahani, Adv.
                For the State                    : APP
                                                 ....
06/16.08.2022               This criminal appeal has been filed against the judgment of conviction and

order of sentence dated 31.05.2016 passed by learned Addl. Sessions Judge-II F.T.C., Bokaro in S.T. No.192 of 2014, whereby the appellant has been convicted under Section 306 of IPC and sentenced to undergo R.I. for seven years with a fine of Rs.5,000/- and in default of payment of fine, further sentenced to undergo S.I. for three month.

A report has been received from the court below. From perusal of report, it appears that the appellant has been released on 22.02.2020 after serving out the sentence.

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

(Rajesh Kumar, J.) Shahid/