PAPPU Vs. STATE OF DELHI

JUDGEMENT

(1.) NOTING that none had been appearing for the appellant and vide order dated 6. 5. 2009, the request of the appellant to be released on bail, after furnishing a personal bond was rejected and the appeal was fast tracked for hearing, and listed today for final hearing, we appointed Ms. Meera Kaura Patel Advocate, as the Amicus Curiae to assist the Court and argue the appeal on behalf of the appellant, since learned counsel happened to be in Court to argue another appeal.

(2.) WE fix her fee at Rs. 5,500/ -.

(3.) THE paper book was handed over to learned counsel appointed as Amicus curiae to enable the counsel to acquaint herself with the record. We requested learned counsel to inform us whether she would be in a position to argue the appeal today itself, for the reason we find that only 8 witnesses have been examined at the trial. The testimony of the 8 witnesses spans only 18 pages; 8 of them being typed on less than half a sheet i. e. the total testimony actually spans 14 sheets. We proceeded with our Board and heard the miscellaneous matters and after completing hearing in the miscellaneous matters, queried learned Amicus Curiae whether she is in a position to argue the appeal today itself. After going through the record, learned counsel informs us that she is in a position to argue the appeal.