AI Structured Summary
Not yet generated for this judgment
Judgment
6 paragraphs · 99 words
M G Uma, J
Learned High Court Government Pleader has submitted a report received from the office of the Superintendent Central Prison, Dharwad.
As per the report, appellant-accused, who is the convict in SC No.52/2013 for the offences punishable under Sections 342, 376(2)(i)(j) and 506 of IPC and Section 6, 8 of POCSO Act has already served sentence and was released on 05.10.2021.
Learned counsel for the appellant submits that since the appellant has already served sentence and was released, the appeal may be disposed off as not-pressed.
Submission is placed on record.
The appeal is dismissed as not-pressed.