STATE OF HP Vs. HARBHAJAN SINGH

JUDGEMENT

(1.) It has been brought to the notice of this Court that Amar Singh complainant has died.

(2.) Mr. Dinesh Thakur, has been requested to assist this Court as amicus curaie on behalf of the respondentaccused and he has agreed to assist this Court.

(3.) The present Criminal Appeal has come up for adjudication after the grant of leave to appeal under Section 378 (3) of the Code of Criminal Procedure has been granted in reference to judgment dated 28.9.1999 passed by Learned Sessions Judge, Una, H.P., in Sessions Case No. 27 of 1998, under Section 302 of the Indian Penal Code, acquitting the alleged respondent/accused.