- (1.) LEAVE granted.
(2.) THIS appeal is directed against the judgment and order passed by the High Court of Judicature at Allahabad in Criminal Appeal No. 1104 of 1981, dated 19.11.2012.
(3.) THE learned Sessions Judge has convicted and sentenced the accused -Appellants for the offences punishable under Sections 395 /397 of the Indian Penal Code, 1860. Being aggrieved by the aforesaid orders, the accused preferred an appeal before the High Court. Since the accused -Appellants could not engage the services of a lawyer, the High Court had provided an amicus curaie to the accused -Appellants to argue the case on their behalf.;