DHARAMBIR Vs. STATE

JUDGEMENT

(1.) NOTING that none appears for the appellants in Crl. A. No. 286/2001 and further noting the fact that on a previous occasion, Mr. Sumeet Verma Advocate had appeared on behalf of appellant No. 2 in said appeal, we appoint Mr. Sumeet verma Advocate as the Amicus Curiae to argue Crl. A. No. 286/2001 on behalf of the appellants therein.

(2.) WE do so for the reason, Crl. A. No. 286/2001 and connected Crl. A. No. 528/2002 have reached for hearing today. Whereas Mr. B. S. Mor Advocate, appears for the appellants in Crl. A. No. 528/2002, counsel for the appellants in crl. A. No. 286/2001 has not shown the courtesy to appear in Court. Since both appeals challenge the same judgment and order of conviction, they have to be heard together.

(3.) WE fix the fee of Mr. Sumeet Verma Advocate at Rs. 3,500/ -.