Gajraj Ahaiwar vs The State Of Madhya Pradesh
2021 Latest Caselaw 6472 MP

                                                                       1                                CRA-2535-2011
                                             The High Court Of Madhya Pradesh
                                                        CRA-2535-2011
                                                      (GAJRAJ AHAIWAR Vs THE STATE OF MADHYA PRADESH)

                                     2
                                     Jabalpur, Dated : 05-10-2021
                                           Heard through Video Conferencing.
                                           None 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, District Jail, Chhattarpur dated 15.9.2021.

From perusal of letter dated 15.9.2021 it is clear that appellant has already served the sentence and has been released from Jail on 31.12.2014. Therefore, this appeal has rendered infructuous.

Even otherwise, perusal of impugned judgment dated 01.10.2011 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 court 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 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: 2021.10.05 16:52:26 IST