Rakesh Kumar Singh vs The State Of Jharkhand
2022 Latest Caselaw 3508 Jhar

                       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Criminal Appeal (S.J.) No.600 of 2020
                                          ....

              Rakesh Kumar Singh                                    ....    Appellant
                                          Versus
             The State of Jharkhand                                  .... Respondent
                                          ....
              CORAM:          HON'BLE MR. JUSTICE RAJESH KUMAR

                For the Appellant                  : Ms. Sunita Kumari, Adv.
                For the State                      : Mr. Ashok Kumar, A.P.P.
                                                   ....

06/31.08.2022             This criminal appeal has been filed against the judgment of conviction and

order of sentence dated 18.07.2017 passed by learned Additional Sessions Judge-XI, Dhanbad in S.T. No.259 of 2015 arising out of Dhanbad (Dhansar) P.S. Case No.246 of 2013 corresponding to G.R. No.963 of 2013, whereby the appellant has been convicted under Sections 341/ 323/ 379 of IPC.

Learned APP has produced a report.

From perusal of report, it appears that the convict has been released from the jail on 14.10.2020 after depositing the fine amount. Thus, sentence and fine both has been served out.

Learned counsel for the appellant who has been engaged by the JHALSA, Ranchi has submitted that she has no instruction from any relative of this appellant to pursue this case.

Considering the above facts, the criminal appeal stands disposed of. In view of the disposal of the appeal itself, the other defect stands ignored including the limitation matter.

Pending I.A., if any, also stands disposed of.

(Rajesh Kumar, J.) Shahid/