MANOJ SAO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the appellant is not pressing the appeal of Ashok Sao as he has already served out the sentence awarded to him.

(2.) Accordingly, Criminal Appeal No.1227 of 2003 is dismissed as not pressed.

(3.) This appeal is directed against the judgment of conviction and order of sentence dated 8th May, 2003 passed by 2nd Additional Sessions Judge, Dhanbad in Sessions Trial No.216 of 2002 holding the appellant guilty under Section 304-B read with Section 34 of the Indian Penal Code and sentenced him to rigorous imprisonment for seven years with condition that period already undergone in custody shall be set of.