Rama @ Ramlal Banjara vs State Of M.P.
2022 Latest Caselaw 3197 MP

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                       The High Court Of Madhya Pradesh
                                 CRR No. 530 of 2008
                                    (RAMA @ RAMLAL BANJARA Vs STATE OF M.P.)

        Gwalior, Dated : 08-03-2022
                   Shri Rajmani Bansal, learned counsel for petitioner.

                   Shri Koushlendra Singh, learned Public Prosecutor for respondent/State.

Appellant was convicted by Judicial Magistrate First Class Raghogarh District Guna for the offence punishable under Section 326 IPC and sentenced him to undergo three years R.I. with fine of Rs.3000/- and 324 IPC and sentenced him to undergo one year R.I. with fine of Rs.1000/- with default stipulation.

Being aggrieved by the said conviction and sentence, appellant preferred appeal before the Appellate Court. The Appellate Court by judgment dated 30.07.2008 partly allowed the said appeal and acquitted the petitioner from the offence punishable under Section 324 of IPC and and convicted and sentenced him under Section 326 of IPC for one year R.I. with fine of Rs. 5000/-.

Against the said judgment, petitioner has filed this revision in the year 2008. Report in regard to custody period of petitioner from concerned Central Jail was requisitioned on 02.03.2022. The report filed by the concerned Jail Authorities is to the effect that after completion of sentence and depositing fine amount, revisionist

has been released from Central Jail on 05.03.2020.

Learned counsel for petitioner submits that in the light of report sent by concerned Jail Authorities, present criminal revision has become infructuous.

Accordingly, present criminal revision stands dismissed as infructuous.

(DEEPAK KUMAR AGARWAL) YOGENDRA OJHA JUDGE 2022.02.21 10:17:48 +05'30'

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