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Judgment
Perused the P.U.D. (Paper Under Disposal) dated 2.4.2018 received from the Central Jail, Raipur.
Present is an appeal against the judgment dated 26.9.2001 passed by the Special Judge under the Scheduled Castes and the Scheduled Tribes
(Prevention of Atrocities) Act, Raipur in Special Sessions Trial No.38 of 2000 by which the Appellant has been convicted under Section 376 of the
Indian Penal Code and sentenced to undergo rigorous imprisonment for 7 years and to pay fine of Rs.1,000/- with default stipulation of 2 months'
rigorous imprisonment.
Vide the PUD dated 2.4.2018, it is reported that the Appellant has already suffered the jail sentence of 7 years 7 months and 5 days which is more
than the period awarded to him as jail sentence.
Learned Counsel appearing for the Appellant 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.
In view of the above, the criminal appeal is dismissed as not pressed. The Appellant shall immediately be released from jail, if not required in any
other case.