ANIL KUMAR TALUKDAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is filed under Section 374(2) of Code of Criminal Procedure, 1973 against the judgment of conviction and order of sentence dated 07/01/2002 passed by Special Judge, (N.D.P.S. Act) Bastar, at Jagdalpur in Special Case No. 32/2000; whereby the appellant Anil Kumar Talukdar stands convicted and sentenced as under:-

(2.) None appeared on behalf of the appellant for arguing this appeal despite repeated calls. In the given facts and circumstances of the case, in particular the long pendency of the appeal, this Court feels it appropriate to appoint a counsel in this case from the High Court Legal Services Committee for arguing the appeal on behalf of the appellant.

(3.) Shri Gurudev I. Sharan, Advocate, present in the Court, empaneled Lawyer of High Court Legal Services Committee, on being asked by this Court, he is ready to argue the matter. Therefore, this Court appoints Shri Gurudev I. Sharan, Advocate to argue the matter on behalf of the appellant. Registry is directed to inform High Court Legal Services Committee in this regard for doing the needful.