IKARAR AHMED Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The lawyers appearing for the concerned parties have been heard.

(2.) Record has also been perused.

(3.) It appears from the order which has been assailed by this revision petition that the sessions trial has been directed to be expedited and completed by 15th of October, '98, by order of Division Court of this Court, Indore Bench. In view of this aspect of the matter this revision is admitted for its final hearing today and is being decided today after hearing it finally.