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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