HARVINDER SINGH Vs. STATE

JUDGEMENT

(1.) These Criminal Appeals under Sec. 374 Cr.P.C. has been preferred claiming the following reliefs:-

(2.) The matter pertains to an incident which occurred in the year 1989, and the criminal appeal has been pending since the year 1990.

(3.) Mr. Nishant Bora, learned counsel, at the outset, submitted that he has no instructions from his client (appellant herein), for quite a long time. He however, submitted that if the Court deems it appropriate, Amicus Curiae may be appointed in this case to represent the appellant.