LAKHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The Appellant stands convicted under Section 302 IPC to life imprisonment with fine of Rs.1,000/ -, in the event of failure to pay which he was required to undergo further rigorous imprisonment for six months as ordered by the First Additional Sessions Judge, Baloda Bazar, District Raipur on 2.3.2000, in Sessions Trial No. 349 of 1999.

(2.) The present appeal was filed in the year 2000 and the Appellant was granted bail on 2.11.2006 having been taken into custody on 26.5.1999.

(3.) At the time of grant of bail also, a Counsel had appeared on nomination by the High Court Legal Services Committee. Today, no one appeared on behalf of the Appellant in the pre -lunch session when the matter was called out. We therefore requested for assistance from a Counsel of the High Court Legal Services Committee. Shri Ajay Mishra has been nominated to assist the Court. We have taken up the matter in the post -lunch session after a copy of the paper -book was supplied to Shri Ajay Mishra during the lunch session.