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Judgment
This Criminal Appeal arises out of the judgment of conviction dated 06th April 2019 and the order of sentence dated 11th April 2019 passed in Sessions Trial No.131 of 2014 arising out of Kasmar P.S. Case No. 14 of 2014 corresponding to G.R. No. 201 of 2014 whereby and whereunder learned Additional Sessions Judge-II, Special F.T.C.(CAW), Bermo at Tenughat convicted the appellant under Sections 376 and 450 of the Indian Penal Code and sentenced him to undergo Rigorous Imprisonment for 10 years u/s 376 of I.P.C with fine of Rs 5,000/- and in default in payment of fine S.I for 6 months and further sentenced him to undergo R.I for 6 years u/s 450 of I.P.C with fine of Rs 2,000/-, in default of payment of fine S.I for 2 months. Both the sentences have been ordered to run concurrently.
It has been submitted by both the parties i.e. learned counsel for the appellant and learned APP that the appellant has already served the sentence and thereafter has already been released. He has also paid the fine.
The fact that he has already paid the fine and has been released on completion of the sentence suggests that he has accepted the judgment and the sentence.
Considering the aforesaid fact, we are not inclined to proceed any further in this appeal accordingly, this appeal is dismissed.
However, liberty is reserved with the appellant to file an application, if he wants to challenge the same, for reviving this appeal.
Pending I.A., if any, stands dismissed.
Let a copy of the judgment along with the Trial Court Records be sent back to the Court concerned forthwith.