PREMLAL Vs. STATE OF C.G.

JUDGEMENT

(1.) Today, no one appeared on behalf of the appellant when the matter was called out. This Court therefore requested for assistance from a counsel of the High Court Legal Service Committee. Shri Akash Shrivastava, Advocate, has been nominated to assist the Court.

(2.) I have gone through the judgment under appeal and the depositions of witnesses and exhibits assisted both by Shri Shrivastava through the High Court Legal Services Committee and learned State Counsel. In view of (2014) 14 SCC 222 (Surya Baksh Singh Vs. State of Uttar Pradesh), I do not consider it necessary to adjourn this case and issue fresh notice to the appellant as his interest has been duly taken care of by nominating another counsel from the High Court Legal Services Committee.

(3.) This criminal appeal has been preferred by the appellant against the judgment of conviction and order of sentence dtd. 30/12/2006 (Annexure A/1), passed in Session Case No. 316/2006 by which the learned Additional Sessions Judge, Sakti (C.G.), whereby the appellant has been convicted and sentenced as follows:- <IMG>JUDGEMENT_14_LAWS(CHH)12_2024_1.jpg</IMG>