Samu Munda vs The State Of Bihar (Now Jharkhand)
2023 Latest Caselaw 1669 Jhar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr. Appeal (DB) No.97 of 1995(R)
                                           ----
               Samu Munda                               ...     Appellant
                                        -versus-
               The State of Bihar (now Jharkhand)       ...     Respondents
                                           ----
                 CORAM : SRI SANJAYA KUMAR MISHRA, C.J.
                               SRI ANANDA SEN, J.

----

For the Appellant : Mr. Indrajit Sinha, Amicus Curiae Mr. Sahil, Amicus Curiae For the Respondents: Mr. Tarun Kumar, A.P.P.

----

11/ 19.04.2023 In course of hearing of this criminal appeal, learned Amicus Curiae submitted two reported judgments and also argued in the case that the solitary eye witness's version cannot be accepted.

In course of hearing, it further came to light that the Amicus Curiae has only 9 years' experience at Bar. In the light of the judgment of the Supreme Court in the case of Anokhilal versus State of Madhya Pradesh reported in 2019 SCC OnLine SC 1637, in all cases where there is a possibility of life sentence or death sentence, advocates who have put in minimum of 10 years' practice at the Bar alone be considered to be appointed as Amicus Curiae or through legal services to represent an accused and in all matters dealt with by the High Court concerning confirmation of death sentence, Senior Advocates of the Court must first be considered to be appointed as Amicus Curiae.

In that view of the matter, we adjourn this appeal. We also request Mr. Indrajit Sinha, learned Advocate, who has already experience of 20 years in this Court in various fields of law including criminal cases, to assist this Court as Amicus Curiae to argue this case.

Matter be listed on 18th May, 2023.

Let the name of Mr. Indrajit Sinha, learned Amicus Curiae appointed today, be reflected in the cause list.

Let the name of Mr. Tarun Kumar, learned A.P.P. be also reflected in the cause list.

(Sanjaya Kumar Mishra, C.J.)

(Ananda Sen, J.) Kumar/Cp-01