HIRABHAI BHEMABHAI ROT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Criminal Appeal has been filed by the appellant-original accused no.1 challenging impugned Judgment & Order rendered in Sessions Case No.207/2002 passed by the Learned Additional Sessions Judge, Fast Track Court, Panchmahal, Godhra dated 15.11.2002 recording the conviction of the appellant-accused for the offence under Sections 306 and 498(A) of the Indian Penal Code imposing rigorous imprisonment for five years and fine of Rs.1,000/-, in default, to undergo two months simple imprisonment under Section 306 of the Indian Penal Code and also imposing rigorous imprisonment for one year and fine of Rs.500/-, in default, to undergo one month simple imprisonment under Section 498(A) of the Indian Penal Code.

(2.) The office has submitted a note along with the letter received from the Jail Superintendent, District Jail, Junagadh stating that the appellant-original accused no.1 has served his sentence and, therefore, he has been released from 01.05.2006.

(3.) In view of the above, the present appeal does not survive as it has become infructuous. Accordingly, the present appeal stands disposed of as having become infructuous.