KARAMJEET @ TITU Vs. STATE

JUDGEMENT

(1.) WE note that the appellant has filed the appeal availing services of a legal aid counsel. The appeal has reached for hearing today. Counsel provided by the Delhi High Court Legal Services Committee to the appellant has not appeared and accordingly we appoint Ms. Sharddha Bhargava Advocate who is present in Court and is on the panel of the Delhi High Court Legal Services Committee as the Amicus Curiae to argue the appeal on behalf of the appellant.

(2.) WE fix the fee of learned Counsel in sum of Rs. 5,500/ -, to be paid by the Delhi High Court Legal Services Committee.

(3.) LACERATED wound, 3 cm x 1 cm x 0.5 cm bone deep, over left occipital .