SITA RAM Vs STATE OF MADHYA PRADESH
Bench: H.L. DATTU,CHANDRAMAULI KR. PRASAD
Case number: Crl.A. No.-001705-001705 / 2008
Diary number: 24976 / 2007
Advocates: VIDYA DHAR GAUR Vs
Page 1
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1705 OF 2008
SITA RAM APPELLANT
VERSUS
STATE OF MADHYA PRADESH RESPONDENT
O R D E R
1. Shri Siddhartha Dave, learned counsel appearing for the
State of Madhya Pradesh, on instructions, would submit that the
appellant – Sita Ram has been released by the State Government on
completion of 14 years of sentence awarded by the Trial Court and
confirmed by the High Court.
2. In view of the above, in our opinion, nothing survives in
this appeal for our consideration and decision. Therefore, the
appeal is disposed of as unnecessary.
Ordered accordingly.
.......................J. (H.L. DATTU)
.......................J. (CHANDRAMAULI KR. PRASAD)
NEW DELHI; OCTOBER 04, 2012