STATE OF M.P. Vs. SITARAM YADAV

JUDGEMENT

(1.) None for the State.

(2.) None for the respondents/accused.

(3.) The lawyers are abstaining from work on the basis of resolution passed by the State Bar Council. The present case alongwith Cri.Appeal No.101/14 has come up and placed before this court upon PUD dated 27/5/16 due to contradiction arising out of order passed on 6/7/2015 in instant Cri. Appeal and the order dated 26/5/16 in Cri. Appeal No. 101/14.