SHYAMLAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

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

(2.) Ms. Pragya Pandey, Advocate, present in the Court, empanelled Lawyer of High Court Legal Services Committee, on being asked by this Court, is ready to argue the matter. Therefore, this Court has appointed Ms. Pragya Pandey, Advocate to argue the matter on behalf of the appellant. Registry is directed to inform the High Court Legal Aid Services Committee in this regard for doing the needful.

(3.) This appeal arises out of the judgment of conviction and order of sentence dtd. 3/9/2002 passed by the 4th Additional Sessions Judge, FTC, Janjgir C.G. in S.T. No.427/2001 convicting the accused/appellant under Sec. 306 of the Indian Penal Code (for short 'the IPC') and sentencing him to undergo R.I. for 5 years and fine of Rs.2,000.00, in default to undergo additional R.I. for 03 months.