Dulal Rajwar vs The State Of Jharkhand
2022 Latest Caselaw 3206 Jhar

                       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Criminal Appeal (S.J.) No. 182 of 2012
                                          ....

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

                For the Appellant              : Mr. Ranjan Kumar, Adv.
                For the State                  : Ms. Shweta Singh, APP
                                               ....
06/16.08.2022             This criminal appeal has been filed against the judgment of conviction and

order of sentence dated 17.01.2012 passed by the learned Sessions Judge, Bokaro in S.T. No.261 of 2011, whereby the appellant has been convicted under Section 376/379 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 months u/s 376 of IPC and R.I. for two years for the offence under Section 379 of IPC.

A report has been received from the court below. From perusal of report, it appears that the appellant has completed his sentence and also deposited the fine amount.

Since the order of sentence has been complied with and as such the present appeal has become infructuous.

Accordingly, the present appeal is, hereby, disposed of.

(Rajesh Kumar, J.) Shahid/