Rajasthan High Court - Jaipur
State Of Rajasthan vs Mohd Noor Alam@Mohd Mausam Ali on 30 July, 2018
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Appeal No. 1399/2017
State Of Rajasthan
----Appellant
Versus
Mohd Noor Alam@mohd Mausam Ali S/o Mohd. Azmuddin @
Dariom, Caste Shekh Mohammadan, aged about 26 years, R/o
Village Ratanpur Panasi, P.S. Pahar Katta, District Kishanganj.
----Respondent
For Appellant(s) : Mr. Sudesh Saini, PP For Respondent(s) : Mr. Anil Kumar Upman HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 30/07/2018
1. State has preferred this appeal against the judgment and order dated 18.12.2014. The grievance of the State is that sentence awarded by the Court below is not appropriate and the relief claimed for is enhancement of the sentence.
2. Counsel for the accused contends that after filing of the criminal appeal, appeal against conviction and order was preferred by the accused which stands decided by the Court on 10.11.2017, hence, it is contended that no ground is made out for entertaining the present appeal.
3. I have considered the contentions.
4. In view of the fact that after filing of this appeal, appellant has served the sentence awarded by the Court below and his appeal was disposed of by Co-ordinate Bench of this Court, I do not deem it proper to entertain the present appeal.
(2 of 2) [CRLA-1399/2017]
5. The state appeal is, accordingly, dismissed.
(PANKAJ BHANDARI),J Arti/30 Powered by TCPDF (www.tcpdf.org)