Dhannalal @ Dhanraj vs The State Of Madhya Pradesh
2022 Latest Caselaw 5524 MP

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                                                    IN THE HIGH COURT OF MADHYA PRADESH
                                                                 AT JABALPUR
                                                                         BEFORE
                                                             HON'BLE SMT. JUSTICE ANJULI PALO
                                                                   ON THE 20th OF APRIL, 2022

                                                          CRIMINAL APPEAL No. 1630 of 2014

                                              Between:-
                                              DHANNALAL @ DHANRAJ, S/O SHRI MISHRILAL
                                              BALAI, AGED ABOUT 20 YEARS, VILLAGE
                                              SANWARI,  P.S. SIRALI DISTRICT HARDA
                                              (MADHYA PRADESH)

                                                                                                        .....APPELLANT
                                              (NONE FOR THE APPELLANT)

                                              AND

                                              THE STATE OF MADHYA PRADESH P.S. SIRALI,
                                              DISTRICT HARDA (MADHYA PRADESH)

                                                                                                      .....RESPONDENT
                                              (BY SHRI ARVIND SINGH, GOVERNMENT ADVOCATE )

                                            This appeal coming on for final hearing this day, the court passed the
                                     following:
                                                                            ORDER

Perused the report sent by Superintendent of District Jail, Harda dated 12.4.2022 indicating that appellant has already been released on 11.6.2021 from jail

after serving his jail sentence.

In view of aforesaid, the instant criminal appeal has rendered infructuous. Even otherwise, perused the reasons and findings recorded by the trial Court for convicting the appellant under section 376(1) of IPC and section 4 of POCSO Act. After proper appreciation of the evidence available on record, this Court finds that there is no merit in the appeal. There is no illegality or perversity in the impugned judgment of conviction and order of sentence passed by the trial Court.

In the result, the appeal stands dismissed accordingly.

(SMT. ANJULI PALO) JUDGE Signature Not Verified RM SAN

Digitally signed by RAJESH MAMTANI Date: 2022.04.23 15:24:55 IST