S.S.Saron, J. - (1.) This appeal has been filed by the appellant-Nageshwar Shah alias Nageshwar Singh against the judgment and order dated 1.4.1992 passed by the learned Additional Sessions Judge, Jalandhar whereby the appellant has been sentenced to undergo rigorous imprisonment for four years and to pay a fine of Rs.100/-. The appeal being through Jail was admitted on 21.10.1992.
(2.) As per office note, which has been put up, it has been brought out that the appellant Nageshwar Shah alias Nageshwar Singh against the same judgment and order dated 1.4.1992 had also preferred Criminal Appeal No.299-SB of 1992 through his counsel. The said appeal came up for hearing before this Court on 18.11.1993 and was dismissed on merit. However, the sentence of rigorous imprisonment was reduced from four years to three years in terms of the judgment of this Court passed on 18.11.1993.
(3.) Keeping in view the fact that the Criminal Appeal No.299-SB of 1992 filed by the same appellant has already been dismissed and the sentence of imprisonment reduced, the present appeal has been rendered infructuous and is accordingly dismissed as such.;