JAI KISHAN @ KISHAN @ JYOTI Vs. STATE

JUDGEMENT

(1.) There are three appellants before this Court. Appellant Jai Kishan @ Kishan has been convicted under Sections 392/397 of the IPC and Section 25 read with Sections 27/54/59 of the Arms Act and has been sentenced to undergo RI for a period of 7 years and to pay a fine of Rs.2,000/- and in default of payment of fine to undergo SI for 15 days for the offence under Section 392/397 of the IPC. For his conviction under Section 25 of the Arms Act, he has been sentenced to undergo RI for a period of 3 years and to pay a fine of Rs.2,000/- and in default of payment of fine to undergo SI for 15 days. Appellant Sallauddin @ Chuha has been convicted under Sections 392 read with Section 397 of the IPC and has been sentenced to undergo RI for a period of 7 years and to pay a fine of Rs.2,000/- and in default of payment of fine to undergo SI for 15 days. Appellant Vinod @ Kali has been convicted under Sections 392 read with Section 397 of the IPC and has been sentenced to undergo RI for a period of 4 years and to pay a fine of Rs.2,000/- and in default of payment of fine to undergo SI for 15 days. The sentences were to run concurrently.

(2.) Nominal roll of the appellants reflects that all of them as on date have undergone incarceration of more than 4 years i.e. approximately 4 years and 1 month.

(3.) Learned counsel for appellant Vinod @ Kali states that the appellant has undergone the complete sentence which has been awarded to him and he accordingly be released forthwith as he is not challenging his conviction on merit. It is accordingly ordered that appellant Vinod @ Kali be released forthwith if not required in any other case.