DEEPAK ANAND Vs. STATE

JUDGEMENT

(1.) THE appellant is unserved. On the last date of hearing, counsel appearing in the connected matter had stated that the appellant, Deepak Anand, has died. Mr.Ghazi, learned counsel for the State, submits that it could not be verified as to whether the appellant is alive or not.

(2.) CONNECTED appeal, being Crl.A.271/2005, has already been heard and disposed of by this Court vide order dated 11.12.2013. Accordingly, I deem it appropriate to appoint Mr.Varun Tankha, Advocate, (Mobile No.9899991976), who is present in Court, to appear as an Amicus Curiae on behalf of the appellant in this matter.

(3.) BRIEF facts of the case, as noticed by the trial court, are as under.