BHAIRO Vs. STATE

JUDGEMENT

(1.) Noting that counsel appears only for Bhairo and none appears for any other accused, we appoint Ms.Sharddha Bhargava Advocate who is present in Court as the Amicus Curiae on behalf of appellants Sita, Shyam Raj Singh and Shanker. We fix her fee in sum of Rs. 7,500/-, to be paid by the Delhi High Court Legal Services Committee.

(2.) Arguments have been heard.

(3.) We proceed for judgment.