Mohmmad Rafik vs State (2023:Rj-Jd:42485)
2023 Latest Caselaw 10478 Raj

Rajasthan High Court - Jodhpur

Mohmmad Rafik vs State (2023:Rj-Jd:42485) on 6 December, 2023

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2023:RJ-JD:42485]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                     S.B. Criminal Appeal No. 920/2013

Mohmmad Rafik S/o Shri Mohmmad Hussain, B/c Musalman, Age
about 27 years, R/o Ward No.9, Sharda School Ke Pass,
Suratgarh, District Sriganganagar (At present lodged in Central
Jail, Sriganganagar)
                                                                             ----Appellant
                                          Versus
State
                                                                           ----Respondent


For Appellant(s)                :     Mr. Kailash Khatri
For Respondent(s)               :     Mr. Mukesh Trivedi, PP



          HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

06/12/2023

The instant criminal appeal under Section 374(2) Cr.P.C. has

been filed by the appellant against the judgment and order dated

30.10.2013 passed by the learned Special Addl. District &

Sessions Judge (Women Atrocity & Dowry Cases) Sriganganagar,

in Sessions Case No.45/2012 by which the learned Judge has

convicted the accused appellant for offence under Section 363 IPC

for 5 years rigorous imprisonment and a fine of Rs.1,000/- and in

default of payment he shall further undergo three months' simple

imprisonment, for Section 366 IPC for 7 years rigorous

imprisonment and a fine of Rs.2,000/- and in default of payment

he shall further undergo six months' simple imprisonment and for

offence under Section 376 IPC for 7 years rigorous imprisonment

and fine of Rs.2,000/- and in default of payment he shall further

undergo six months' additional simple imprisonment.

[2023:RJ-JD:42485] (2 of 2) [CRLA-920/2013]

Learned Public Prosecutor submitted a report received from

the concerned Jail, in which it is mentioned that after completion

of total sentence as well as depositing the amount by the

appellant and he was released from Jail on 29.01.2019.

Report submitted by the learned Public Prosecutor is hereby

taken on record.

In view of submission made by the learned Public Prosecutor

and perused the material available on record and report dated

29.01.2019.

After serving the sentence, the appellant released from Jail,

therefore, nothing survives in the present appeal. Hence, the

present appeal is hereby dismissed.

Record of the trial Court be sent back immediately.

(MANOJ KUMAR GARG),J 308-Ishan/-

Powered by TCPDF (www.tcpdf.org)