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Kailash Sahu vs The State Of Madhya Pradesh
2022 Latest Caselaw 4040 MP

Citation : 2022 Latest Caselaw 4040 MP
Judgement Date : 23 March, 2022

Madhya Pradesh High Court
Kailash Sahu vs The State Of Madhya Pradesh on 23 March, 2022
Author: Anjuli Palo
                                  1
    IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
                                 BEFORE
                     HON'BLE SMT. JUSTICE ANJULI PALO
                         ON THE 23rd OF MARCH, 2022

                   CRIMINAL APPEAL No. 1897 of 2014

        Between:-
        KAILASH SAHU S/O SHRI DWARIKA PRASAD SAHU
        , AGED ABOUT 33 YEARS, VILLAGE KOLHUDIH,
        P.S. KAMARJI, DISTT. SIDHI, M.P. (MADHYA
        PRADESH)

                                                                .....APPELLANT
        (BY MS. PRIYANKA JAIN - AMICUS CURIAE)

        AND

        THE STATE OF MADHYA PRADESH P.S. KAMARJI
        SIDHI (MADHYA PRADESH)

                                                              .....RESPONDENT
        (BY MS. SHIKHA BAGHEL - PANEL LAWYER)

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

A s per report dated 04.03.2022, letter has been received from the District Jail, Sidhi stating that accused/appellant has already been released

from jail on 01.07.2021 after computation of his awarded sentence.

Thus, it is clear that appellant has already served the sentence and has been released from Jail on 01.07.2021. Therefore, this appeal has rendered infructuous.

E v e n otherwise, perusal of impugned judgment dated 16.06.2014 passed in Session Trial No.28/2011 reflects that learned trial Court has properly appreciated the oral and documentary evidence available on record. There is no error in the findings recorded by the Court. This Court does not find any perversity of approach in the conclusion arrived at by the trial Court. Thus, the impugned judgment of conviction and sentence passed by the trial Court is just and proper, and the same does not call for any interference by this Court.

The appeal is disposed of accordingly.

(SMT. ANJULI PALO) JUDGE shahina

Signature Not Verified SAN

Digitally signed by SHAHINA KHAN Date: 2022.03.25 17:53:17 IST

 
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