STATE OF HIMACHAL PRADESH Vs. RATTAN CHAND

JUDGEMENT

(1.) STATE has challenged the acquittal of the Respondents in criminal case No. 51 -I of 1999 decided on 12.7.2004, under Sections 451, 147, 148, 149, 323 and 324 Indian Penal Code by way of filing the present appeal.

(2.) RESPONDENTS are duly represented but their counsel is not present. In view of the judgment of the apex Court in Md. Sukur Ali V/s. State of Assam JT 2011 (2) SC 527, the Court can proceed with the matter by appointing Amicus Curiae. Therefore, Shri Devinder Sharma, Advocate present in the Court and is ready and willing to assist the Court as Amicus Curiae. The paper book is supplied to him.

(3.) LEARNED Amicus Curiae is ready with the arguments.