Smt. Vimlesh Kol vs The State Of Madhya Pradesh
2021 Latest Caselaw 7256 MP

                                                                         1                                 CRA-2810-2018
                                               The High Court Of Madhya Pradesh
                                                        CRA No. 2810 of 2018
                                                       (SMT. VIMLESH KOL Vs THE STATE OF MADHYA PRADESH)

                                     3
                                     Jabalpur, Dated : 10-11-2021
                                              Mr.Amilesh Chaturvedi, learned counsel for the appellant.
                                              Ms.Ranjana Agnihotri, learned Government Advocate for the
                                     respondent/State.

This matter is listed today for orders on Office P.U.D. moved on the basis of letter of Deputy Superintendent of Jail, Sidhi dated 13.10.2021.

From perusal of letter dated 13.10.2021 it is clear that appellant has already served the sentence and has been released from Jail on 31.12.2019. Therefore, this appeal has rendered infructuous.

Even otherwise, perusal of impugned judgment dt. 09.6.2017 passed in S.T.No.73/2016 reflects that learned trial Court has properly appreciated the oral and documentary evidence available on record. There is no error in the findings recorded by the courts below. This Court does not find any perversity of approach in the conclusion arrived at by the trial Court. Thus, the impugned judgment of conviction and sentence passed by the trial Court

is just and proper, and the same does not call for any interference by this Court.

The appeal is dismissed accordingly.

(SMT. ANJULI PALO) JUDGE

RM

Signature Not Verified SAN

Digitally signed by RAJESH MAMTANI Date: 2021.11.10 17:59:31 IST