MOHAN SINGH Vs. STATE OF MP

JUDGEMENT

(1.) Learned counsel for the appellants submits that the appellants have served the sentence awarded to them. He does not wish to press this appeal on the question of conviction. As regards sentence, he submits that the appellants have served out the sentence awarded to them.

(2.) Heard.

(3.) This appeal has been filed under section 374 of Cr.P.C being aggrieved with the judgment of conviction and order of sentence passed by Special Judge MPDVPK Act in Special Sessions Trial No.61 of 2009 on 28.4.2010 whereby, the appellants have been convicted under section 307 of Penal Code read with section 11/13 of MPDVPK Act and sentenced to undergo seven years RI with fine of Rs.1000.00 with default stipulation.