Vinod Singh @ Bhoora vs The State Of Madhya Pradesh
2021 Latest Caselaw 6205 MP

                                                                           1                              CRA-2159-2011
                                               The High Court Of Madhya Pradesh
                                                          CRA-2159-2011
                                                      (VINOD SINGH @ BHOORA Vs THE STATE OF MADHYA PRADESH)

                                       1
                                       Jabalpur, Dated : 29-09-2021
                                             None for the appellant.
                                             Smt.     Swati Aseem George,          learned   Panel Lawyer for the
                                       respondent/State.

This appeal has been filed by the appellant being aggrieved by the

judgment dated 29.08.2011, passed by 5 th Additional Sessions Judge, Sagar

(M.P.) in S.T. No.520/2010, whereby the appellant has been convicted under Sections 450 and 394 r/w Section 397 of I.P.C. and sentenced to R.I. for 3 years with fine of Rs.1,000/- and R.I. for 7 years with fine of Rs.2,000/-, respectively, with default stipulations.

A per the report received from the office of Superintendent, Central Jail, Sagar (M.P) dated 29.09.2021, the appellant has completed his jail sentence and he has been released on 26.11.2015.

In the circumstances, this appeal is rendered infructuous. Accordingly, this appeal is dismissed as having been rendered

infructuous.

(NANDITA DUBEY) JUDGE

sjk

Signature Not Verified SAN

Digitally signed by SHARAN JEET KAUR JASSAL Date: 2021.10.05 11:52:30 IST