RAVI SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. J.S. Virk, learned Deputy Advocate General for the State. None appears for the appellant.

(2.) On 31/12/2021, this Court had called for a report whether the appellant has been released after serving his sentence? The Senior Superintendent, District Jail, Haridwar has intimated that the appellant has been released on 1/2/2019 after completion of his sentence.

(3.) The appellant has been convicted for the offence punishable under Sec. 8 of the Protection of Children from Sexual Offences Act, 2012 and was sentenced to undergo rigorous imprisonment for a period of five years along with a fine of Rs.5,000.00.