- (1.) Leave granted.
(2.) On 18.2.2000, the following order was passed : "Issue notice on the Special Leave Petition as well as on the bail application returnable within three weeks. The notice shall indicate as to why the judgment of the High Court not be set aside and the case remanded to the High Court. "
(3.) We have heard learned Counsel for the parties. The judgment passed by the High Court does not meet the basic requirements of a judgment as understood in the Code of Criminal Procedure or in criminal jurisprudence. Though it is a judgment of affirmation, it still cannot be treated to be a judgment as the High Court does not even mention the facts or the evidence against the appellants on the basis of which their conviction was sustained. Since nobody was present on behalf of the appellants, we feel that they did not get a fair trial in the High Court. If learned Counsel for the appellants was not present, the High Court could have appointed an amicus.;