NAVINBHAI KANNAN IYENGER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Criminal Appeal has been filed by the appellant-original accused against the Judgment & Order rendered in Sessions Case No.8/2006 passed by the Learned Sessions Judge, Ahmedabad dated 31.07.2006 recording the conviction of the appellant-accused for the offence under Sections 354 and 376 of the Indian Penal Code imposing rigorous imprisonment for two years and fine of Rs.1,000/-, in default, rigorous imprisonment for one month under Section 354 of the Indian Penal Code and also imposing rigorous imprisonment for seven years and fine of Rs.5,000/-, in default, rigorous imprisonment for one month under Section 376 of the Indian Penal Code.

(2.) Learned A.P.P. has placed on record the jail remarks. It transpires from the jail record that the case of the appellant-accused has been covered by the Government Notification/Resolution dated 29.04.2010 issued for the grant of remission in celebration of Swarnim Gujarat and, therefore, he has been released from the jail on 01.05.2010 pursuant to said Government Resolution.

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