VISHNUDATT Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is filed under sec. 374(2) of Code of Criminal Procedure, 1973 against the judgment of conviction and order of sentence dtd. 26/09/2001 passed by 6th Additional Sessions Judge (FTC), Surajpur District Surguja (C.G.) in Session Trial No. 140/1995; whereby the appellant Vishnudatt alias Vishnu stands convicted and sentenced as under:-

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

(3.) Shri Vikram Dixit, 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 has appointed Shri Vikram Dixit, Advocate to argue the mater on behalf of the appellant. Registry is directed to inform High Court Legal Services Committee in this regard for doing the needful.