SOMABHAI SAVLABHAI KATARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present Criminal Appeal has been filed by the appellants-original accused nos.1 and 2 challenging impugned Judgment & Order rendered in Sessions Case No.265 of 2004 (Old Sessions Case No.375 of 2003) passed by the Learned Additional Sessions Judge, Dahod dated 09.11.2004 recording the conviction of the appellants-accused for the offence under Sections 395, 397 of the Indian Penal Code and under Section 135 of the Bombay Police Act. Learned A.P.P., Mr.Poojari has placed on record the jail remarksheet. As it transpires from the jail remarksheets that the appellants-accused have already been released from the jail with effect from 19.06.2009 and 01.06.2009 respectively upon completion of their sentence. 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.