SHARDA PRASHAD TANDAN Vs. STATE OF C.G.

JUDGEMENT

(1.) Today when the matter is called out for hearing, no one appeared on behalf of the appellant I, therefore, requested for assistance from a Counsel of the High Court Legal Aid Services Committee, Ms. Akanksha Jain, 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 Advocate, Ms. Akanksha Jain through the High Court Legal Services Committee and Learned State Counsel. In view of (2014) 14 SCC 222 (Surya Baksh Singh v. 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.) The appellant has filed the instant appeal under Sec. 374(2) of the Code of Criminal Procedure, 1973, (henceforth 'the Cr.P.C.') questioning the judgment of conviction and order of sentence dtd. 14/9/2006 passed by the 9th Additional Sessions Judge (F.T.C.), Bilaspur (C.G.) in Sessions Trial No.323/2005, whereby the appellant has been convicted and sentenced as under :- <IMG>JUDGEMENT_8_LAWS(CHH)12_2024_1.jpg</IMG>