JAGJIT SINGH Vs. STATE

JUDGEMENT

(1.) THE appeal had reached for hearing on 8. 7. 2009. Since none appeared for the appellant, we appointed Ms. Ritu Gauba, a lawyer on the panel of the Delhi High court Legal Services Committee, who was present in Court, to assist us and formally appointed her as an Amicus on behalf of the appellant. We had fixed her fee at Rs. 3,500/ -.

(2.) THE appeal was retained on Board and paper book was supplied to the learned counsel on 8. 7. 2009 itself.

(3.) THEREAFTER, though the appeal had reached for hearing on 9th and 10th July 2009, we deferred hearing to enable the learned counsel to prepare the brief.