CHANDRACINH JILUBHA JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Criminal Appeal has been filed by the appellant-original accused challenging impugned Judgment & Order rendered in Sessions Case No.53/2005 passed by the Learned Presiding Officer, Fast Track Court No.4, Morbi dated 31.08.2006 recording the conviction of the appellant-accused for the offence under Section 376 of the Indian Penal Code 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.