BHAGWAN LAL SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal arises out of the judgment of conviction and order of sentence dated 20.6.2007, passed by the Special Judge (NDPS) Act, Dhamtari(CG) in Special Sessions Trial No.15 of 2007, whereby and whereunder the appellant has been convicted under Section 20(b)(ii) (B) of the Narcotic Drugs and Psychotropic Substances, 1985(for short the NDPS Act) and sentenced to undergo R.I. for 5 years and to pay fine of Rs.50,000/-, in default of payment of fine to further undergo S.I. for 1 year.

(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 deems it appropriate to appoint a counsel in this case from the empanneled Lawyer of High Court Legal Services Committee for arguing the appeal on behalf of the appellant.

(3.) Shri Vikram Dixit, Advocate, present in the Court empanneled 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 Vikram Dixit, 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.