STATE OF GUJARAT Vs. JAYRAJBHAI POPATBHAI HIRPARA

JUDGEMENT

(1.) Appellant-State of Gujarat has preferred the present appeal for enhancement of sentence dated 29th September 2006 passed by the learned Judge, Fast Track Court No.3, Ahmedabad, in Sessions Case No.353 of 2005.

(2.) Heard Mr.H.H. Parikh, learned Additional Public Prosecutor for the appellant and Mr.Rajesh Kanani, learned counsel for the respondent.

(3.) Mr.Kanani has submitted that the respondent has already been released from jail as he has undergone the sentence imposed upon him.