RAJ KUMAR @ CHUNMUN Vs. STATE

JUDGEMENT

(1.) Heard Ms. Nishi Mehrotra, learned Amicus Curiae appointed by the Court on behalf of the applicant and Sri Tarkeshwar Yadav, learned A.G.A. for the State.

(2.) This appeal has been filed by the appellant Raj Kumar alias Chunmun from jail against the judgment of the trial court dated 27.01.2007 passed by the Special Judge (Gangster Act), Bulandshahar in S.T. No.691/2000, whereby he has been convicted and sentenced under Section 2/3 Gangster Act, P.S. Sikandarabad, District Bulandshahar for five years R.I. and fine of Rs. 8,000/- with default stipulation.

(3.) The Office through its report dated 05.05.2017 has informed, on the basis of information received from the C.J.M. Bulandshahar that the accused Raj Kumar alias Chunmun has been released from jail on 06.04.2011 after completing the period of sentence.