Lalaram Sen @ Ramchandra vs The State Of Madhya Pradesh
2022 Latest Caselaw 6717 MP

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                                                                                                    CRA No.-735-2015



                                                 IN THE HIGH COURT OF MADHYA PRADESH
                                                              AT JABALPUR

                                                                BEFORE
                                                  HON'BLE SHRI JUSTICE VIRENDER SINGH

                                                             ON THE 5th OF MAY, 2022
                                                         CRIMINAL APPEAL NO.735 of 2015
                                        Between:-

                                        Lalaram Sen @ Ramchandra
                                        S/o Sudama Sen, Aged about 19 years,
                                        R/o Parnia, P.S.-Kalinjar, District
                                        Banda (U.P.),
                                        Presently R/o Pramod Van, Near
                                        Mahatma Ghandhi School, P.S.-
                                        Nayagaon, District-Satna (M.P.)

                                                                                                        ...Appellant

                                        (None for the appellant)

                                        And

                                        The State of Madhya Pradesh,
                                        Through- P.S-Kolgawan, Satna
                                        District-Satna (M.P.)
                                                                                                    ...Respondent

                                        (By Shri Chandrapal Singh Parmar, Public Prosecutor)
                                        ...................................................................................
                                             This appeal coming on for final hearing this day, the court passed
                                        the following:

                                                                  ORDER

This appeal has been preferred against the judgment dated 14.01.2015 passed by Ist Additional Sessions Judge, Satna, District-Satna (M.P.) in Sessions Trial No.52/2013 whereby the appellant stands convicted and sentenced as under:-

                                         Conviction under Section                 Sentence to undergo
                                                363 of IPC           R.I. for 7      fine of   indefault-R.I. for
                                                                      years         Rs.3,000/-      1 year
Signature Not Verified
  SAN

Digitally signed by ASHISH KUMAR JAIN Date: 2022.05.06 17:52:50 IST

CRA No.-735-2015

365 of IPC R.I. for 7 fine of indefault-R.I. for years Rs.3,000/- 1 year 368 of IPC R.I. for 7 fine of indefault-R.I. for years Rs.3,000/- 1 year 376(2)(i) of IPC R.I. for 10 fine of indefault-R.I. for years Rs.3,000/- 2 years and 6 months 376(2)(n) of IPC R.I. for 10 fine of indefault-R.I. for years Rs.3,000/- 2 years and 6 months 5(L)/6 of Protection from R.I. for 10 fine of Indefault-R.I. for Children from Sexual years Rs.3,000/- 2 years and 6 Offence Act, 2012 months

As per report (No.817/okjaV-1/2022, Satna dated 05.05.2022) received by Shri Chandrapal Singh Parmar, Govt. Advocate/Public Prosecutor from the Superintendent, Central Jail, Satna, the appellant has completed his sentence awarded by the trial Court and has been released from the jail on 03.07.2021, a copy whereof has been brought on record.

No one has appeared to prosecute the appeal on behalf of the appellant.

In the aforesaid circumstances, no useful purpose will be served by entering into the merits of the case. Therefore, in view of the law laid down by the Apex Court in the case of Daya Singh Lohariya Vs. State of Rajasthan; (2007) 5 SCC 366 and by the Jharkhand High Court in the case of Sarula Munda Vs. State of Bihar; 2011 (3) Cr.L.J. 3639, this appeal is dismissed as having been rendered infructuous.

Let a copy of this order be sent to the Jail Authorities as well as to the concerned trial Court for information and necessary action.

(Virender Singh) Judge

@shish

Signature Not Verified SAN

Digitally signed by ASHISH KUMAR JAIN Date: 2022.05.06 17:52:50 IST