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Judgment
Rajesh H. Shukla, J.—The present Criminal Appeal has been filed by the appellant-original accused against the Judgment and Order
rendered in Sessions Case No. 39/2005 passed by the Learned Presiding Officer and Additional Sessions Judge, Fast Track Court No. 5,
Gandhinagar at Kalol dated 15.02.2006 recording the conviction of the appellant-accused for the offence under Sections 376 and 506(2) of the
Indian Penal Code and u/s 135(1) of the Bombay Police Act imposing rigorous imprisonment for seven years and fine of Rs. 3,000/ -, in default,
simple imprisonment for six months u/s 376 of the Indian Penal Code, imposing rigorous imprisonment for three years and fine of Rs. 1,000/ -, in
default, simple imprisonment for two months u/s 506(2) of the Indian Penal Code and also imposing simple imprisonment for three months u/s
135(1) of the Bombay Police Act.
Learned A.P.P. has placed on record the jail remarks. It transpires from the jail record that the case of the appellant-accused has been covered
by the Government Notification/Resolution dated 29.04.2010 issued for the grant of remission in celebration of Swarnim Gujarat and, therefore, he
has been released from the jail on 01.05.2010 pursuant to said Government Resolution.
In view of the above, the present appeal has become infructuous and stands disposed of as having become infructuous.