GOVIND DHRUV 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 02/02/2011 passed by Sessions Judge, Dhamtari (C.G.) in Session Trial No.55/2010; whereby the appellant stands convicted and sentenced as under:-

(2.) No one appeared on behalf of the appellant, when the matter is called. In these circumstances, this Court is left with no other option but to appoint a counsel through the High Court Legal Services Committee.

(3.) Shri Vikas Pandey, 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 Vikas Pandey, 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.