Munna Ben vs The State Of Madhya Pradesh
2021 Latest Caselaw 5814 MP

                                      1                             CRA-1223-2009
            The High Court Of Madhya Pradesh
                       CRA-1223-2009
                       (MUNNA BEN Vs THE STATE OF MADHYA PRADESH)


   Jabalpur, Dated : 21-09-2021
           None for the appellant.

           Ms. Ranjana Agnihotri, Government Advocate of the respondent/State.

This criminal appeal under Section 374(2) of the Cr.P.C. has been filed against the judgment dated 19.05.2009 passed by the Fourth Additional Sessions Judge, Jabalpur in S.T.No. 150/2008 convicting the appellant for

offence punishable under Sections 304(2) of the IPC and sentenced to undergo RI for 8 years with fine of Rs. 500/-.

As per PUD and letter of the Dy. Jail Superintendent, Central Jail, Jabalpur dated 28.08.2021, appellant-Munna Ben having completed his jail sentence and deposited the fine amount, has been released from jail.

In view of aforesaid aspect that appellant has already been released from jail having completed the jail sentence, this appeal has rendered infructuous.

Appeal stands dismissed as infructuous.

PUD disposed of accordingly.

(SMT. ANJULI PALO) JUDGE

vidya Digitally signed by SREEVIDYA Date: 2021.09.21 17:33:25 +05'30'