MOOLACHAND PHOSULAL Vs. STATE OF MP

JUDGEMENT

(1.) PETITIONERS by Shri Prabal Solanki, Advocate. Respondent/state by Shri V. S. Chaturvedi, P. P. Heard finally at motion stage.

(2.) THIS petition has been filed under section 482 of Criminal Procedure code for modification in the judgment dated 2-8-2007 passed by this Court in criminal Appeal No. 2/2001, Hariram and others vs. State of M. P. The operative para 18 of the relevant judgment is as follows :

(3.) DURING the course of arguments, learned counsel for the petitioners submitted that he is not pressing this petition on behalf of the petitioner No. 1 moolchand but he is pressing this petition only on behalf of the petitioner No. 2 jagdish.