Dashrath vs State Of M.P.
2021 Latest Caselaw 9054 MP

                                         HIGH COURT OF MADHYA PRADESH
                                   1                                                               CRA No.288/2008

                                                        Criminal Appeal No.288/2008
                                                           (Dashrath Vs. State of M.P.)
                                   Indore, Dated : 21.12.2021
                                          None for the appellant.

                                          Shri Vismit Panot, learned PL for the respondent/State.

A PUD has been received from the Office of the Jail Superintendent, Central Jail, Ujjain.

As per the PUD, the appellant Dashrath has filed an application to the effect that he is suffering the incarceration since last 14 years and as such he has completed the entire sentence awarded to him including the default sentence. Hence he prays for withdrawal of the Criminal Appeal No.288/2008.

By the judgment dated 28.12.2007 passed by the Addl. Sessions Judge, Khachrod, District Ujjain in S.T. No.61/07, the appellant was convicted and sentenced as under:-

Conviction Sentence Fine Imprisonment in lieu of payment of fine.

u/S. 327 of IPC 3 years R.I. Rs.150/- 15 days S.I.

(regarding victim Kanhaiyadas)

u/S. 327 of IPC 3 years R.I. Rs.150/- 15 days S.I.

(regarding victim Kamlesh) u/S. 329 of IPC 10 years R.I. Rs.500/- 1 month 20 days S.I.

(regarding victim Mangudas)

u/S. 25(1-B)(a) of 2 years R.I. Rs.100/- 10 days S.I. Arms Act

All the aforesaid sentences have been directed to run concurrently.

Since the appellant has already suffered the entire jail sentence awarded to him including the default punishment, Signature Not Verified SAN

Digitally signed by TRILOK SINGH SAVNER Date: 2021.12.22 10:22:47 PST HIGH COURT OF MADHYA PRADESH

therefore, he wants to withdraw this appeal. The application is duly signed by the appellant before the concerned jail authority.

In view of the aforesaid facts and circumstances of the case, the appellant is permitted to withdraw this criminal appeal.

Accordingly the appeal is dismissed as withdrawn.

(Anil Verma) Judge trilok/-

Signature Not Verified SAN

Digitally signed by TRILOK SINGH SAVNER Date: 2021.12.22 10:22:47 PST