SUKH PAL SINGH Vs. STATE

JUDGEMENT

(1.) Appellant Sukh Pal Singh is in Jail and through Jail has given in writing that his appeal shall be argued by Ms. Charu Verma, Advocate nominated by the Delhi High Court Legal Services Committee. The writing of the appellant has been certified by the Jail Authorities and is placed in the file along with the order sheet.

(2.) Ms.Charu Verma, Advocate has appeared on behalf of the appellant to argue the appeal.

(3.) We fix the fee of Ms.Charu Verma, Advocate in sum of Rs.5000/- to be paid by the Delhi High Court Legal Services Committee.