Sardar Singh vs The State Of M.P.
2023 Latest Caselaw 15986 MP

                                                               1
                            IN     THE       HIGH COURT OF MADHYA PRADESH
                                                   AT INDORE
                                                        BEFORE
                                            HON'BLE SHRI JUSTICE ANIL VERMA
                                              ON THE 26 th OF SEPTEMBER, 2023
                                              CRIMINAL APPEAL No. 1240 of 2005

                           BETWEEN:-
                           1.    SARDAR SINGH S/ O BAELIYA TADVI
                                 AGE- 25 YEARS VILLAGE BAIJAPURA
                                 DISTRICT- KHARGONE (MADHYA
                                 PRADESH)

                           2.    DHAN SINGH S/O SUMARIYA TADVI, AGED
                                 ABOUT 25 YEARS, VILLAGE BAIJAPURA
                                 DISTRICT- KHARGONE (MADHYA
                                 PRADESH)

                                                                                             .....APPELLANT
                           (BY SHRI SHIVENDRA SINGH RAWAT- ADVOCATE)

                           AND
                           THE STATE OF M.P. THROUGH P.S.BARUD, DISTRICT-
                           KHARGONE (MADHYA PRADESH)

                                                                                          .....RESPONDENTS
                           (BY SHRI PRASHANT JAIN GWALIORY GA)

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

                           following:
                                                             JUDGMENT

From perusal of the record, it appears that appellant Dhansingh has been convicted under sections 363 and 366 of IPC and sentenced to undergo 5 - 5 years R.I. with fine of Rs. 1000-1000/- with usual default stipulation and appellant Sardar has been convicted under sections 363, 366 and 376 of IPC and sentenced to undergo five years R.I. with fine of Rs. 1000/-(on two counts) and nine years R.I. with fine of Rs. 1500/- with usual default stipulation. Signature Not Verified Signed by: AMOL NIVRUTTIRAO MAHANAG Signing time: 26-09-2023 17:10:35

2. As per the letter/memo dated 28/11/2020 sent by Asst. Jail Superintendent, Sub-Jail, Mandleshwar, District - Khargone, appellant Dhansingh has been released from jail on 15/08/2008 after serving entire period of sentence awarded to him and as per the letter/memo dated 04/12/2020 sent by Jail Superintendent, Central Jail, Badwani, appellant Sardar has been released from jail on 11/12/2010 after serving entire period of jail sentence awarded to him. Both the appellants have completed their awarded jail sentence

3. Learned counsel for the appellants submits that he does not want to press this appeal as nothing survives in this appeal.

4. In view of the above, this Criminal Appeal is dismissed as not

pressed.

5. Record of the Court below along with a copy of this judgment/order be sent to the concerned trial Court.

CC as per rules.

(ANIL VERMA) JUDGE amol

Signature Not Verified Signed by: AMOL NIVRUTTIRAO MAHANAG Signing time: 26-09-2023 17:10:35