Manoj vs The State Of Madhya Pradesh
2021 Latest Caselaw 7802 MP

                                   1                               CRA-1370-2016
        The High Court Of Madhya Pradesh
                 CRA No. 1370 of 2016
                      (MANOJ Vs THE STATE OF MADHYA PRADESH)


Jabalpur, Dated : 24-11-2021
      Shri Anoop Sonkar, learned Amicus Curiae for the appellant.

      Smt. Anchan Pandey, learned Panel Lawyer for the respondent/State.

Appeal is finally heard.

This appeal is under Section 374(2) of the Code of Criminal Procedure against the judgment dated 10.01.2008 passed by the Additional Sessions

Judge to the Court of First Additional Sessions Judge, District Khandwa, in Sessions Trial No.247/2006 whereby the present appellant has been convicted for the offence punishable under Section 392 r/w 397 of IPC and sentenced thereunder to suffer RI for 7 years with fine of Rs.250/-, in default of payment of fine, further RI for six months and under Section 393 r/w 398 RI for 7 years with fine of Rs.250/-, in default of payment of fine further RI for six months and also under Section 25(1-b)(a) r/w 25(1) of the Arms Act RI for 3 years with fine of Rs.250/- in default of payment of fine further RI for six months.

Learned counsel for the appellant has informed this Court that the appellant has already suffered the sentence awarded to him because this appeal is against the judgment dated 10.01.2008 and his application for suspension of sentence was allowed by this Court vide order dated 04.01.2017 till then he has suffered the sentence awarded to him.

Smt. Pandey, learned Panel Lawyer appearing for the respondent/State has also informed that the appellant is already in jail facing sentence for life in another offence registered against him.

Considering the fact that the appellant has already suffered the sentence awarded in the present case, still he is in jail and was not released even though his period of sentence was suspended by this Court vide order dated 04.01.2017, nothing remains to be adjudicated further in the present appeal The appeal is dismissed as has rendered infurctuous.

                    2           CRA-1370-2016
                       (SANJAY DWIVEDI)
                            JUDGE
ac/-
ANIL CHOUDHARY
2021.11.24
18:56:33 +05'30'