PREM SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since both the amicus curiae appointed earlier by this Court have not appeared and there is no other representation on behalf of the appellant, we have requested Mr. G. V. Chandrashekar, learned counsel, to assist the court as amicus curiae, who has graciously accepted our request.

(2.) Heard Mr. G. V. Chandrashekhar, learned amicus curiae, and Mr. Tanmay Aggarwal, learned counsel appearing for the respondent.

(3.) The appellant and the another accused were tried for offences punishable under Sections 396, 412, 323 and 147 IPC. The date of the incident is 14.06.198 The trial court convicted the appellant as well as another accused for the aforementioned offences and sentenced the accused to undergo imprisonment for life under Section 396 IPC. As on the date of conviction by the trial court, i.e. on 04.11.1985, the appellant and the other accused were in custody.