ASHVINBHAI DALPATBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal has been filed by the appellant against the judgment and order rendered in Sessions Case No. 161/2004 by the learned Jt. District & Addl. Sessions Judge, Bharuch (Camp: Rajpipla) recording the conviction of the appellant accused for the offence under sec. 376 of IPC, imposing sentence of R.I for 7 years and fine of Rs. 500/-, i/d S.I for 1 month. Similarly, he was also convicted for offence under sec. 363 and 366 of IPC, imposing sentence of R.I. for 3 years and fine of Rs. 500/-, i/d S.I. for 1 month for each of the offences.

(2.) However, learned APP Mr. Poojari has placed on record the jail remark sheet stating that in view of the Government Resolution/Notification dated 29.4.2010 issued on the occasion of the Golden Jubilee Celebrations of the State, the appellant accused has already been released on 1.5.2010. Therefore, the appeal has become infructuous.

(3.) The appeal accordingly stands disposed of as having become infructuous.