PAPPU Vs. STATE

JUDGEMENT

(1.) The instant appeal has been filed through jail after availing services of legal aid counsel.

(2.) Counsel nominated by the Delhi High Court Legal Services Committee has not appeared at the hearing of the appeal.

(3.) Ms.Charu Verma, Advocate on the panel of the Delhi High Court Legal Services Committee is present in Court and has agreed to assist the Court as Amicus Curiae on behalf of the appellant.