MANGALU RAGHUNATH SHAHU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE appellant accused preferred this Appeal through the jail against the judgment and order dated 19.2.2008 passed by the learned Sessions Judge, Surat in Sessions Case No.84 of 2007. Learned Sessions was pleased to convict and sentence the appellant for the offence punishable under Sections 342, 452 and 394 of the Indian Penal Code and the appellant was ordered to undergo R.I. for six months for the offence punishable under Section 342 of the Indian Penal Code and for the offence punishable under Section 452 of the Indian Penal Code to undergo R.I. for two years and six months and to pay fine of Rs.500/-, in default, further three months R.I. THE appellant was also ordered to undergo R.I. for 5 years and to pay a fine of Rs.1000/-, in default, one year R.I. for the offence punishable under Section 394 of the Indian Penal Code.

(2.) LEARNED APP Mr. K.P. Raval for the state has produced the jail report and submitted that the appellant ? accused has ready been released from the jail on 12.1.2010. Therefore, the appeal is now become infructuous.