STATE Vs. ASHOK KUMAR

JUDGEMENT

(1.) ALL these above titled appeals and revision are inter -connected together, so are being adjudicated by this single judgment.

(2.) TO understand the backdrop of the above titled appeals/revision, it is worth mentioning that there was a Sessions Trial No. 65/96 in the Court of Additional Sessions Judge, Dehradun against Surat Singh for the offence of Section 307 IPC, which culminated into conviction of the appellant Surat Singh for the said offence, wherefor he has appropriately been sentenced by the learned Additional Sessions Judge.

(3.) SINCE Ashok Kumar and all other accused in Sessions Trial No. 18/97 were acquitted. Notices were sent to the accused respondents when the appeal was filed by the State challenging the judgment of acquittal, but notwithstanding sufficient service of such notices, they did not pay any heed and failed to turn up before this Court. So, the Court was constraint to appoint Amicu Curiae to defend them. So, the Court appointed Ms. Suman Sharma as such and has rendered hearing to all concerned.