AHSAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) When the matter is called out twice, no one appears on behalf of the appellant even in first round as well as in second round. In these circumstances, this Court is left with no other option but to appoint the counsel through the High Court Legal Services Committee.

(2.) Ms. Pragiya Pandey, Advocate, present in the Court, empaneled Lawyer of High Court Legal Services Committee, on being asked by this Court, she is ready to argue the matter. Therefore, this Court has appointed Ms. Pragiya 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.

(3.) This appeal arises out of the judgment of conviction and order of sentence dtd. 22/10/2003 passed by the Third Additional Sessions Judge, Raipur (C.G.) in Sessions Trial No. 155 of 2003, whereby the Appellant stands convicted and sentence as under:- <FRM>JUDGEMENT_112_LAWS(CHH)10_2019_1.html</FRM>