HARJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Leave granted.

(2.) Heard both sides.

(3.) The main grievance of the appellant is that his counsel was absent and not heard any one on his behalf by the High Court when his appeal was disposed of finally on 19th August, 2008. The impugned order also shows that none appeared for the appellant whereas the State was represented by the Deputy Advocate General.