Rajesh vs State Of Haryana
2022 Latest Caselaw 17348 P&H

CRA-S-1330-SB-2007                                                     - 1-

            IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH


                                       CRA-S-1330-SB-2007 (O&M)
                                       Reserved on: 12.12.2022
                                       Date of Pronouncement:20.12.2022


Rajesh                                                            ...Appellant
                                       vs.
State of Haryana                                                 ...Respondent


Coram :     Hon'ble Mr. Justice N.S.Shekhawat

Present :   Mr. Vishal Thakur, Amicus Curiae, Advocate
            for the appellant.

            Ms.Sheenu Sura, Deputy Advocate General, Haryana.

                   ***

N.S.Shekhawat J.

The present appeal has been directed against the judgment of

conviction dated 11.05.2007 and the order of sentence dated 14.05.2007, passed

by the Court of learned Additional Sessions Judge (Fast Track Court), Bhiwani,

whereby, the appellant was convicted and sentenced to undergo rigorous

imprisonment for a period of seven years and to pay a fine of Rs.5,000/- for the

offence under Section 376 of IPC, in default of payment thereof, he shall further

undergo rigorous imprisonmen for a period of six months.

The custody certificate has been filed by the learned State counsel

and it shows that the appellant has already undergone 07 years of sentence

(including remission) and consequently, he has served the entire sentence

imposed upon him in the present case.

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 CRA-S-1330-SB-2007                                                     - 2-

As the appellant has already undergone the entire sentence imposed

upon on him, the appeal itself has been rendered infructuous and and the same

is disposed of as such.

Pending applications, if any, are also disposed off, accordingly.

Case property, if any, be dealt with, and destroyed after the expiry

of period of limitation. The trial court record be sent back.

                                                      (N.S.SHEKHAWAT)
20.12.2022                                                  JUDGE
hemlata
                   Whether speaking/reasoned         :      Yes/No
                   Whether reportable                :      Yes/No




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