DILIP MANSUKH LATHIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present appeal is directed against the judgment and order dated 15.12.2005 rendered in Sessions Case No. 65/2002 passed by the learned 5th Fast Track Court Judge, Junagadh, recording the conviction of both the accused for offence under sec. 307 r/w sec. 34 of IPC and imposing sentence as stated in detail in the impugned judgment.

(2.) IN view of the certificate produced by learned advocate Mr. Raval stating that appellant-accused No.1 has served the sentence and he has been released on completion of the sentence, the appeal qua him has become infructuous. It has been submitted that appellant-accused No. 2 has been granted remission in sentence on the occasion of golden jubilee celebrations of the State and he has also been released. The present appeal, therefore, stands disposed of as having become infructuous.