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Judgment
6 paragraphs · 206 wordsMeenakshi Madan Rai, J
I.A. No.01 of 2024 is an application seeking withdrawal of the instant Appeal filed by the Appellant. Learned Legal Aid Counsel for the Appellant submits that the Appellant was convicted vide the Judgment of the Court of the Learned Judge (Fast Track) South and West Sikkim, at Gyalshing, dated 26-02-2024, in Sessions Trial (Fast Track) Case No.01 of 2023 (State of Sikkim vs. Kumar Subba), and was sentenced to undergo simple imprisonment for a term of three years and to pay a fine of ₹ 10,000/- (Rupees ten thousand) only, under Section 354 of the Indian Penal Code, 1860 (hereinafter, the “IPC”) and to undergo rigorous imprisonment for a term of two years and to pay a fine of ₹ 8,000/- (Rupees eight thousand) only, under Section 354A(2) of the IPC, with a default stipulation. Both the sentences of imprisonment were ordered to run concurrently. That, the Appellant does not seek to pursue the Appeal as he has already served a major part of the sentence imposed on him.
Not opposed.
Considered and ordered accordingly.
In the said circumstances, the Appeal stands disposed of as withdrawn.
Copy of this Order be transmitted forthwith to the Learned Trial Court along with its records.