STATE OF MADHYA PRADESH Vs. NARENDRA

JUDGEMENT

(1.) We have heard learned counsel for the appellant - State of Madhya Pradesh.

(2.) Even though service of notice is complete on all the four respondents and they are represented by Mr. Debasis Misra, learned counsel, but he has not appeared in the matter. Yesterday also, when the matter was taken up, no one was present on behalf of the respondents.

(3.) This appeal by special leave is directed against the judgment and order dated 29.8.2006 passed by the High Court of Judicature of Madhya Pradesh at Jabalpur in Criminal Appeal No. 2273 of 1999, whereby the High Court has allowed the appeal and set aside the judgment of the Special Judge, convicting and sentencing the respondents herein.