BHARAT CHIMANLAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Criminal Appeal No.58/1999 is preferred by the original accused in Sessions Case No.100/1993 before the learned Additional Sessions Judge, Ahmedabad (Rural) at Ahmedabad, who came to be convicted and sentenced to suffer R.I for seven years by judgment and order dated 18.01.1999 The other Criminal Appeal No. 272/1999 is preferred by the State for enhancement of sentence.

(2.) When the matters are called out, learned advocate Mr. Buddhbhatti for the appellant in Criminal Appeal No. 58/1999 states that the appellant has already served the sentence and as such, he does not press this appeal. The appeal, therefore, stands disposed of accordingly.

(3.) So far as the appeal preferred by the State is concerned, in view of the fact that the convict has already served the sentence and is out of Jail for a long time, we do not deem it proper to entertain the said appeal, either and dismiss the same.