SANJAY MISHRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THROUGH this revision petition under Section 401 of the Code of Criminal Procedure, 1973, the applicants have challenged the order dated 17-7-1995 passed by IIIrd Additional Sessions Judge, Satna in Criminal Case No. 55/95 framing charges under Sections 431, 342, 323, 506-B, 364, 302 and 120-B of the Indian Penal Code against them.

(2.) THIS Court while admitting the revision petition on 28-8-95 pleased to stay, trial against Raja Bhaiya alias Bachcha (applicant No. 2 ). During the pendency of this revision the trial proceeded against all the accused except applicant No. 2. The Sessions Court acquitted all the accused vide judgment dated 9-2-1999 including Sanjay Mishra (applicant No. 1 ). Thus, revision filed on behalf of the Sanjay Mishra has rendered infructuous and, therefore, no orders are required to be passed in respect of Sanjay Mishra. This Court is now required to see the validity of the impugned order about applicant No. 2.

(3.) HEARD Shri R. P. Agrawal, learned Senior Advocate with Shri Parag Chaturvedi, Advocate for the applicants and Shri S. K. Gangrade, learned Panel Lawyer for the State and perused the records.