Ravel Singh vs St Of Pb
2022 Latest Caselaw 3890 P&H

CRA-S-808-SB-2006                                                             -1-

           IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                        CHANDIGARH

                                        CRA-S-808-SB-2006
                                        Date of Decision :-5.5.2022

Ravel Singh
                                                                  .......Appellant

                     Versus

State of Punjab
                                                                .......Respondent

CORAM:-              HON'BLE MR. JUSTICE H.S. MADAAN

Present:             None for the appellant.

                     Mr.Anmol Singh Sandhu, AAG, Punjab.


                     ****

H.S.MADAAN, J. (ORAL)

As per the custody certificate of appellant placed on

record by learned State counsel, the appellant/accused has already

undergone total sentence including remission of 2 years and 3 months,

which is the actual custody period as undertrial as well as post conviction

period.

Vide the judgment and order passed by the trial Court

of Special Judge, Ferozepur, which are being impugned in the present

appeal, the appellant was sentenced to undergo rigorous imprisonment for

a period of two years and to pay a fine of Rs.5,000/- and in default of

making payment of fine to undergo further rigorous imprisonment for a

period of three months.

In terms of the custody certificate, the appellant had

completed the actual sentence and the sentence in lieu of payment of fine

1 of 2

on 1.2.2008 and was released in this case, though detained in some other

case registered against him.

In that way, the present appeal has become

infructuous and is disposed of accordingly.

5.5.2022                                              (H.S. MADAAN)
Brij                                                      JUDGE

Whether reasoned/speaking :                  Yes/No
Whether reportable        :                  Yes/No




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