RUPIAL GANJHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Nobody appears on behalf of the appellant on repeated call. On the request of the Court, Mr. Md. Hatim argued the case on behalf of the appellant as Amicus Curie. Heard learned Counsel for the State.

(2.) This appeal is directed against the judgment of conviction dated 31.03.2000 and order of sentence dated 01.04.2000 passed by Smt. Vidyut Prabha Singh, learned Und Additional Sessions Judge, Hazaribagh in Sessions Trial No. 218 of 1998, by which judgment, she found the appellant, Ruplal Ganjhu guilty for the offence under Section 392 of the Indian Penal Code and sentenced him to undergo rigorous imprisonment for three years. She also find him guilty under Section 411 of the Indian Penal Code and-sentenced him to undergo rigorous imprisonment for one year. However, she directed that both the sentences will run concurrently.

(3.) It is submitted by learned Counsel appearing on behalf of the appellant that it appears from the record that the appellant has remained in custody for about three years. The appellant was remanded in this case on 02.08.1997 and he remained throughout in custody and lastly granted bail in appeal by this Court on 23.05.2000, and as such, he has remained in custody for about three years arid in that view of the matter, the appeal may be disposed of.