MUKESH Vs. STATE

JUDGEMENT

(1.) The appeal has reached for hearing and we find that the Amicus Curiae appointed on behalf of the appellant namely Ms.Poornima Sethi has not appeared at the hearing.

(2.) Ms.Shraddha Bhargava Advocate on the panel of the Delhi High Court Legal Services Committee who is present in Court is accordingly appointed as the Amicus Curiae and with assistance of the learned Amicus Curiae and counsel for the State records have been perused.

(3.) Before noting submissions we place on record our appreciation for learned Amicus Curiae who has read the testimony of PW-11 in Court and has very ably assisted us in pointing out facets of the evidence which have been ignored by the learned Trial Judge.