- (1.) This criminal appeal is filed by the appellant, aggrieved by the judgment dated 19.02.2007 passed by the High Court of Madras in Criminal Appeal No. 953 of 2005. The appellant herein was convicted in S.C. No. 339 of 2004 on the file of Court of Sessions, Salem under Section 302, IPC and was sentenced to undergo imprisonment for life together with a fine of Rs. 1,000/-. By the impugned judgment, criminal appeal filed by the appellant against his conviction is dismissed by the High Court.
(2.) When the matter is called, it is brought to our notice by the learned counsel appearing for the respondent-State, during the pendency of this appeal, respondent-State has passed order dated 28.09.2018, by which benefit of remission of sentence is granted to the appellant herein and in pursuance thereof, appellant was ordered to be released on 06.10.2018.
(3.) In view of the aforesaid development, it appears, the appellant is not interested to pursue this appeal. In view of the statement made by the learned counsel appearing for the State, this appeal is disposed of as infructuous.;