KARSHANBHAI KALABHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Criminal Appeal has been filed by the appellant-original accused challenging impugned Judgment & Order rendered in Special Atrocity Case No.28/2005 passed by the Learned 2nd Additional Sessions Judge, Bhavnagar dated 24.02.2006 recording the conviction of the appellant-accused for the offence under Sections 376, 324, 504 and 114 of the Indian Penal Code and under Sections 3(1)11 and 3(2)5 of the Atrocity Act imposing sentence as stated in the impugned judgment.

(2.) However, as it transpires from the jail remarksheet, the appellant-accused has been released from the jail on 01.05.2010 pursuant to the Government Notification/Resolution dated 29.04.2010 issued for the grant of remission in Golden Jubilee celebration.

(3.) In view of the above, the present appeal has become infructuous and stands disposed of as having become infructuous.