KHARAK SINGH Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) These two appeals have been preferred against the same judgment and order, whereby appellant in CRLA No. 253 / 2002, and respondents in GA No. 18 /2003 were charged of having committed murder of Hari Singh.

(2.) Heard learned counsel for the parties.

(3.) Mrs. Pushpa Joshi, Senior Advocate is appearing on behalf of appellant in CRLA No. 253 / 2002. She is not appearing on behalf of respondents in GA No. 18 / 2003. After service of notice upon the respondents in GA No. 18 / 2003, the said respondents entered appearance through Mr. G.B. Pandey, Advocate, who is no more. In the circumstances, it was a requirement on the part of the court to issue an administrative notice to the respondents in the said appeal. However, having heard learned counsel appearing in support of CRLA No. 253 / 2002 and the learned Addl. Government Advocate and, considering the materials on record, the court is of the view that Government Appeal No. 18 of 2003 is merit less and, accordingly, no administrative notice is required to be sent to the respondents in GA No. 18 / 2003.