RITA RANI Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) IN criminal appeal no.160/2005, the appellant Rita Rani is being represented by Mr. Tapan Singh, Advocate, i/b Mr. Lokpal Singh, Advocate but there is no representation on behalf of any other appellants. Since Mr. Tapan Singh is apprised with the entire facts of the case, so this Court, purely in the interest of justice, appoints him as amicus curiae for rest of the appellants, with his consent. Consequently, this Court has given hearing to Sri Tapan Singh, Advocate, appearing for all the appellants as well as Sri R.P. Nautiyal, Deputy Advocate General (Criminal) for the State and perused the entire material available on record.

(2.) ALL these criminal appeals are being disposed of by this common judgment and order, as they have arisen out of the same judgment.