RAMESHBHAI CHIMANBHAI DABHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY preferring these appeals, the original accused (three in number) have challenged the judgment and order of conviction and sentence, dated 13.04.2011, rendered by the learned 2nd Additional Sessions Judge, Nadiad in Sessions Case No.79 of 2009. Appellant No.2, who has been convicted and sentenced to undergo rigorous imprisonment for a period of 10 years, is the main accused in this case, has filed Criminal Appeal No.973 of 2011 whereas the appellants Nos.1 and 2, who are convicted and sentenced to undergo rigorous imprisonment for a period of 3 years, have filed Criminal Appeal No.1284 of 2011.

(2.) AS per the statement made by the learned advocate Mr. Mahendra K. Patel both the appellant accused Nos.1 and 3 have already undergone their sentence and are released from the jail. Mr Soni, the learned APP has produced report from the jail authority on the record of this case. As per the jail report, appellant accused No.1 Dineshbhai Kanjibhai Dabhi is released from jail on 1.1.2014 and appellant - accused No.3 Kanubhai @ Ranchhodbhai Kanjibhai @ Gandabhai Dabhi is released from jail on 20.12.2013.

(3.) IN view of the jail report and the statement made by the learned counsel, Criminal Appeal No.1284 of 2011, has become infructuous. Hence, it stands disposed of as having become infructuous.