SUDAMA Vs. STATE

JUDGEMENT

(1.) We note that the appellant has all throughout been represented through a legal aid counsel and as per list supplied to the Court by the Delhi High Court Legal Services Committee Mr.Sumeet Verma Advocate has been nominated to argue the appeal.

(2.) Ms.Charu Verma Advocate is present in Court and states that she is prepared with the matter. We appoint Ms.Charu Verma Advocate as the Amicus Curiae to argue the appeal and fix her fee in sum of Rs.7,500/- to be paid by the Delhi High Court Legal Services Committee.

(3.) Young Cherry could not blossom. She suffered an untimely death on or around 28th or 29th August, 2003.