SANTOSH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the appellants, learned AGA for the State at length and perused the original record of the case.

(2.) Appellants have challenged their conviction for the offence punishable under section 304-B and 498-A IPC and sentence awarded to them by Sri Harish Chandra the then VIII Addl. Sessions Judge, Kanpur Nagar in S.T. No. 920 of 1996, vide judgment dated 18.2.2000.

(3.) At the outset learned counsel for the appellants has made a statement at Bar on 12.2.2014 that the appeal of appellant no. 2 Bhanner has become infructuous as he has been released from jail after serving out the sentence awarded to him by the trial court. This contention of the learned counsel is supported by the reports of Senior Superintendent of Central Jail, Fatehgarh dated 5.8.2008 and the Chief Metropolitan Magistrate, Kanpur Nagar dated 12.8.2008.