Radhu @ Radhyamshyam vs The State Of Madhya Pradesh
2022 Latest Caselaw 422 MP

                                                                         1                             CRR-1450-2013
                                             The High Court Of Madhya Pradesh
                                                      CRR No. 1450 of 2013
                                                    (RADHU @ RADHYAMSHYAM Vs THE STATE OF MADHYA PRADESH)

                                     Jabalpur, Dated : 07-01-2022
                                           Mr.Teekaram Tuntuvaya, learned counsel for the applicant.

                                           Ms.Ranjana Agnihotri, learned Government Advocate for the
                                     respondent/State.

As per report dated 03.7.2020, letter has been received from the District Jail, Khandwa on 05.4.2020 stating that accused/appellant has already been released from jail on 04.4.2020 after computation of his awarded

sentence.

Thus, it is clear that appellant has already served the sentence and has been released from Jail on 04.4.2020. Therefore, this revision has rendered infructuous.

Even otherwise, perusal of impugned judgment dt. 19.7.2013 passed in Criminal Appeal No.56/2013 reflects that learned lower appellate Court has properly appreciated the oral and documentary evidence available on record. There is no error in the findings recorded by the courts below. This Court does not find any perversity of approach in the conclusion arrived at by the

lower appellate Court. Thus, the impugned judgment of conviction and sentence passed by the lower appellate Court is just and proper, and the same does not call for any interference by this Court.

The revision is disposed of accordingly.

(SMT. ANJULI PALO) JUDGE

RM

Signature Not Verified SAN

Digitally signed by RAJESH MAMTANI Date: 2022.01.10 18:41:14 IST