LAWS(DLH)-2010-3-78

VIRENDER SINGH Vs. STATE

Decided On March 15, 2010
VIRENDER SINGH Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Noting that none appears for the appellant at the hearing of the appeal we appoint Ms.Shraddha Bhargava Advocate on the panel of the Delhi High Court Legal Services Committee as the Amicus Curiae to argue the appeal.

(2.) Fee of learned counsel is fixed in sum of Rs.7,500/-, to be paid by the Delhi High Court Legal Services Committee.

(3.) With reference to the testimony of the prosecutrix Ms.SB, believing her version to be true, the learned Trial Judge has convicted the appellant for the offence of having raped the prosecutrix.