ABDUL WASIM Vs. STATE

JUDGEMENT

(1.) Crl.M.A. No. 10032/2014 in Crl. A. No. 772/2014

(2.) ABDUL Wasim appellant in Crl.A. No. 79/2012 has been produced in Court today by the Superintendent Central Jail Tihar pursuant to the production warrants issued in terms of the order dated August 19, 2014. His presence was required in Court because counsel engaged by him was not appearing on the dates fixed. On August 19, 2014, applications seeking suspension of sentence filed by co -convicts in Crl.A. No. 315/2012 and Crl.A. No. 772/2014 were listed and after hearing learned counsel for the two appellants on said date we had thought it proper to dispose of the appeals themselves, but were handicapped on account of counsel for Abdul Wasim not appearing. Since counsel for Abdul Wasim appears today, and along with co -counsel in the other two connected appeals has argued on behalf of Abdul Wasim, we proceed to judgment.

(3.) THE site plan to scale Ex.PW -19/A would guide us that Mohd. Wasim was stabbed at the crossing of Mata Sunderi Road and Meer Dard Road.