VITHALBHAI DAHARBHAI TADVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal has been filed by the appellant-convict prisoner challenging the impugned judgment and order in Sessions Case No. 6/2006 by the Addl. Sessions, Fast Track Court, Vadodara dated 21.7.2006 recording the conviction for the offence under sec. 307 of IPC and imposing R.I for 7 years and fine of Rs. 500/-, in default S.I for 15 days and S.I. for 3 months for the offence under sec. 323 of IPC.

(2.) However, in view of the communication dated 13.7.2010 from the Office of the Superintendent, Central Jail, Vadodara with the annexures, the present appellant is stated to have been released due to the government policy vide G.R. dated 29.4.2010 on the occasion of the Golden Jubilee Celebrations of the State.

(3.) Accordingly, the present appeal stands disposed of as having become infructuous.