CHANDER PAL Vs. STATE

JUDGEMENT

(1.) NOTING that Mr. Sumeet Verma Advocate has been nominated by the Delhi High court Legal Services Committee to represent the appellant, we fix his fee at rs. 5,500/ -.

(2.) HEARD learned counsel for the parties.

(3.) VIDE impugned judgment and order dated 3. 2. 2004, the appellant has been convicted for the offence of having raped Kumari N on 4. 8. 2002 when her mother had awoken from the slumber and had gone inside the room leaving Kumari N sleeping on a cot in the verandah outside.