RAFIQ AHMAD @ MUNNEY Vs. STATE

JUDGEMENT

(1.) This is a jail appeal preferred by Rafeeq Ahmad S/o Laddan. Since, no one has appeared on behalf of the appellant, therefore, this Court appointed Ms Chhaya Gupta as Amicus Curiae to assist the Court. Sri Tarkeshwar Yadav, learned AGA appeared on behalf of the State.

(2.) The appellant Rafeeq Ahmad S/o Laddan was convicted by the trial court for offence under Sec. 304 part I I.P.C. and sentenced to ten years rigorous imprisonment with a fine of Rs. 1,000.00 with further six months rigorous imprisonment on failure to pay the fine.

(3.) As per the report of the In-charge CJM, Rampur dated 29.4.2017, the appellant has already completed his sentence and has been released from jail on 9.8.2013.