CHAMAN LAL Vs. STATE

JUDGEMENT

(1.) THE appellant had filed the appeal through jail availing the services of a legal aid counsel and from the jail had signed on the form in the month of December 2009 that he desires Ms.Purnima Sethi, a lawyer on the panel of Delhi High Court Services Committee to argue his appeal.

(2.) THE appeal has reached for hearing today and Shri Vijay Singh Charak has appeared informing us that the appeal was marked to him as is evidenced by the order dated 14.9.2005 admitting the appeal.

(3.) ARGUMENTS heard.