Unknown Person vs State Of M.P.
2021 Latest Caselaw 6785 MP

                                       1
                                                                      CRA No.147/2009

         High Court of Madhya Pradesh, Jabalpur
                     Bench at Indore
                 Criminal Appeal No.147/2009
                                (Unknown person
                                  Age 35 years,
                           R/o At present Village Bothu
                                District Khargone
                                      Versus
                      The State of Madhya Pradesh Through
                      P.S. Kasrawad, District Khargone MP)
Indore, Dated 27.10.2021
      None appears for the appellant.

      Shri Anendra Singh Parihar, learned counsel for the respon-

dent / State of Madhya Pradesh.

      The present appellant has been convicted for offence punish-

able Section 304 (2) of the Indian Penal Code, 1860 and sentenced to

undergo five years rigorous imprisonment and fine of Rs.1,000/-

along with default stipulation by learned Special Judge (SC / ST Act,

1989), West     Nimar     Mandleshwar            (MP)        in   Sessions Trial

No.192/2007 vide judgment dated 06.12.2008.

      As per report / PUD No.3584/warrant/21 Indore dated

26.10.2021 received from the Jail Superintendent, Central Jail,

Indore, District Indore (MP), the present appellant (vKkr O;fDr firk

vKkr] fuoklh cksFkq] Fkkuk dljkokn] ftyk [kjxksu) has already completed

jail sentence awarded by the trial Court; and thereafter, he has

already been released vide order dated 10.12.2010 on the occasion of

Human Rights Day.

      Learned Panel Lawyer appearing for the respondent / State of

Madhya Pradesh submits that the appellant has already suffered the

CRA No.147/2009

jail sentence awarded by the trial Court, therefore, this appeal may

be dismissed, without commenting anything on the merits of the

matter.

Prayer is allowed.

Accordingly, Criminal Appeal No.147/2009 is dismissed as

having rendered infructuous.

Let the record of the concerned case (if available in the Reg-

istry) be send to the trial Court along with copy of this order.

All the other pending interlocutory applications, if any, shall

stand disposed of. Certified copy as per rules.

(Subodh Abhyankar) Judge Pithawe RC

RAMESH CHANDRA PITHWE 2021.10.27 17:21:10 +05'30'