JALAM SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsel for the parties. Reading of the judgment of the High Court makes it clear that nobody appeared on behalf of the appellants - accused (herein also appellants), before the High Court and the matter was proceeded and decided on merits. The High Court dismissed the appeal.

(3.) On the facts and in the circumstances of the case, in our opinion,it would be appropriate if we set aside the order passed by the High Court and remit the matter to the High Court for fresh disposal in accordance with law. If the appellants are not represented by the time the matter comes up for hearing, the High Court will appoint Amicus Curiae and decide the case in accordance with law. The appeal is, accordingly, disposed of.