KHELAWAN @ RAMKHELAWAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) At the outset Mr. U.N.S. Deo submitted a written communication to the effect that accused Khelawan has been released on probation on 12-3-1998 while undergoing sentence in Central Jail, Raipur as per information received from Central Jail, Raipur, accused Gawahi has been released on probation on 12-3-1998 as per information received from Central Jail, Raipur, accused Sukhjiwan has been released on probation on 8-9-2000 while undergoing sentence in Central Jail, Raipur as per information received from Central Jail, Raipur and accused Jawahar has been released on probation on 25-2-1999 while undergoing sentence in Central Jail, Raipur as per information received from Central Jail, Raipur.

(2.) In view of above, the learned counsel for the accused/appellants does not want to prosecute this appeal for the above mentioned appellants. Therefore, their appeal is dismissed for non-pro-secution.

(3.) As far as question of accused/appellant Phul Bai is concerned, learned counsel for the appellants argued the appeal on her behalf, therefore, this appeal of Phul Bai is being decided on merits.