AMAR SINGH Vs. THE STATE OF PUNJAB

JUDGEMENT

(1.) AMAR Singh stands convicted under Section 376 IPC vide impugned judgment of learned Additional Sessions Judge -I, Sangrur dated 30.7.1997 and has been sentenced to undergo RI for seven years and to pay a fine of Rs. 1000/ -, in default of payment of fine to further undergo RI for one year.

(2.) MR . Mann states that as per the latest information received by him, the Appellant after serving out his entire sentence was released from the jail in the month of February, 1999 as he had also availed of some remissions. The learned State counsel admits this fact and places on record latest certificate of Central Jail, Patiala dated 29.3.2005 informing that the Appellant was released from jail on 27.2.1999 after completing his entire sentence as he was given the remissions of one year, 03 months and 23 days. The said certificate is taken on record.

(3.) THE learned State counsel has, however, controverted the submissions made by Mr. Mann and states that the Appellant has no escape from his liability.