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Judgment
11 paragraphs · 218 wordsIn compliance of the order dated 13.3.2018, the Appellant has been produced in custody before this Court today.
Learned Counsel appearing for the Appellant submits that the Appellant has been convicted under Section 376(1) of the Indian Penal Code and
sentenced to undergo rigorous imprisonment for 8 years and to pay fine of Rs.1,000/- with default stipulation of 1 year's rigorous imprisonment. He
further submits that the Appellant has already undergone the entire jail sentence and deposited the amount of fine imposed upon him. He further
submits that on completion of the entire sentence imposed upon the Appellant, he has been released from jail on 30.10.2012. He also submits that a
certificate in this regard has been issued by the Superintendent, Central Jail, Ambikapur on 10.4.2018. He further submits that the Appellant does not
want to challenge the conviction imposed upon him. He further submits that the appeal may be treated as not pressed.
Learned Counsel appearing for the State does not oppose the above submission and submits that on completion of the entire sentence imposed upon
the Appellant, he has been released from jail on 30.10.2012.
In view of the foregoing, the criminal appeal is dismissed as not pressed. The Appellant, who is produced in custody before this Court today, be
released immediately.