RAVIYA BAGHAR VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS appeal is preferred by the appellant to challenge judgment and order dated 13/9/1994 convicting the appellant for offence punishable under section 376 of the Indian Penal Code [ipc] and sentencing him to undergo rigorous imprisonment of 10 years and to pay fine of Rs. 200/-, in default to undergo simple imprisonment for 2 months passed by the Ld. Addl. Sessions Judge, Surat in Sessions Case No. 131/1993.

(2.) THE appellant was represented by Ld. Advocate Mrs. Tanveer M Shaikh [as she then was]. However, on her joining judicial services, a notice was served on the appellant on 10/8/2001 to which the appellant has not responded.

(3.) WE notice that the appellant served the full sentence and was released on 2/1/1999 from the prison as per jail report submitted to us by the Ld. APP, after being granted remission of 4 years, 1 month and 1 day by the State.