JASWANT SINGH Vs. SUNITA KUMARI

JUDGEMENT

(1.) NOTICE was issued only to respondent No.4, who was reported to be missing since long. Therefore, it is only the appellant who has been heard.

(2.) COUNSEL for the appellant submits that she had been engaged by the appellant through legal aid. The appellant was not in a position to pay anything as he had no source of income and was convicted under Section 304 -A of the Indian Penal Code and was in custody. He was later on released on bail but was out of job.

(3.) KEEPING in view the position explained above, the appellant is exempted from depositing statutory amount.