Kalu Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 7190 MP

                                        1                              CRA-3183-2013
              The High Court Of Madhya Pradesh
                       CRA No. 3183 of 2013
                   (KALU SINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH)


   Jabalpur, Dated : 09-11-2021
            None for the appellants.

            Ms.    Ranjana     Agnihotri,     Government      Advocate      for   the
   respondent/State.

This matter is listed today for orders on Office PUD moved on the basis of letter of Jail Superintendent, Central Jail, Bhopal dated 11.02.2020

and letter of the Deputy Superintendent, Central Jail, Jabalpur dated 20.02.2020.

From perusal of letter dated 20.02.2020 it is shows that appellant No.1 Kalu Singh has expired on 29.07.2015 and on perusal of letter dated 11.02.2020, it shows that appellant No.2 Radha has already served the sentence and has been released from Jail on 04.02.2016. Therefore, this appeal has rendered infructuous.

Ev e n otherwise, perusal of impugned judgment dated 27.08.2013 passed in S.T. No. 158/2011 reflects that learned trial Court has properly

appreciated the oral and documentary evidence available on record. There is no error in the findings recorded by the court below. This Court does not find any perversity of approach in the conclusion arrived at by the trial Court. Thus, the impugned judgment of conviction and sentence passed by the trial Court is just and proper, and the same does not call for any interference by this Court.

The appeal is dismissed accordingly.

(SMT. ANJULI PALO) JUDGE

vidya Digitally signed by SREEVIDYA Date: 2021.11.10 13:40:20 +05'30'