RAGHAVENDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by the appellant/accused under Sec. 374(2) of the Code of Criminal Procedure, 1973, for setting aside the judgment of conviction and order on sentence dtd. 13/10/2011 passed by the District and Sessions Judge, Chamarajanagar (for brevity, 'trial Court') in Sessions Case No.34 of 2010. The trial Court sentenced the appellant to undergo rigorous imprisonment for a period of one year with fine of Rs.1,000.00 for the offence punishable under Sec. 342 of the Indian Penal Code, 1860 (for brevity, ' IPC '), rigorous imprisonment for a period of three years with fine of Rs.2,000.00 for the offence punishable under Sec. 506 of the IPC, rigorous imprisonment for a period of nine years with fine of Rs.25,000.00 for the offences punishable under Ss. 376 and 306 of the IPC, with default sentences and all the sentences were ordered to run concurrently.

(2.) Learned counsel for the appellant submits that the appellant is not in contact, in spite of issuing notice and letters to him. In the meanwhile, this Court obtained information from the Member Secretary, Karnataka State Legal Services Authority, whereby, the appellant has already undergo the sentences imposed by the trial Court and he is released from the jail on 2/11/2018 and the Jail Authorities have given remission for 470 days.

(3.) Learned High Court Government Pleader for the respondent-State submits that the appeal has become infructuous and the appellant's counsel also does not press the matter.