Prabhu vs State
2021 Latest Caselaw 10406 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Appeal No. 428/2014

Prabhu

----Appellant Versus State

----Respondent

For Appellant(s) : Mr. P.R. Mehta For Respondent(s) : Mr. Arun Kumar, P.P.

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

08/07/2021

Learned Public Prosecutor has placed on record custody

certificate of the appellant Prabhu, as per which, he has served

out the substantive sentence awarded to him by the trial court.

However, he is now being made to suffer the sentence awarded to

him in five other cases because the total sentence which has been

awarded to him in six cases is 27 years. As the appellant has

already served out the sentence in the present case, the instant

appeal has become infructuous and is dismissed as such.

The record be returned to the trial court.

(SANDEEP MEHTA),J

159-Pramod/-

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