MRIDUL DAS AND OTHERS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Learned counsel appointed as amicus curiae in this case is found to be absent in this court at the time of taking up this Jail appeal for hearing.

(2.) In the instant case, initially one A. Nath, the learned counsel was appointed as amicus curiae. But unfortunately the said counsel is not present today in the court though his name has been duly reflected in the cause list of hearing Part-II dated 16.7.2007 to 31.8.2007.

(3.) Accordingly, having no option and considering the nature and gravity of this case which has been filed from the jail by the accused/appellants, this court has felt it expedient to appoint a Senior Lawyer, namely, Mr. A.K. Goswami assisted by Mr. B. Sarma, learned counsel as amicus curiae to assist the court.