GUDDU @ GUCHHAN Vs. STATE

JUDGEMENT

(1.) NON-bailable warrants for arrest of the appellant have not been executed, as per the status report filed.

(2.) AT this stage, Ms. Inderjit Sidhu, learned amicus curiae has drawn our attention to paragraph 33 of the impugned judgment dated 10th November, 1998, which for the sake of convenience is reproduced below: -

(3.) THE date of occurrence in the present case is 19th May, 1993, which is about four months prior to the date on which the aforesaid opinion was given by the doctor.