JAGDISH SINGH Vs. STATE

JUDGEMENT

(1.) THE two appeals, as per their priority position had reached for final hearing on November 03, 2011 on which date none appeared for the appellants and as recorded in the order sheet dated November 03, 2011 the two appellants appeared in person and stated that the Registry had not supplied the appeal paper book to them. Notwithstanding that it is the duty of the counsel concerned to make a visit to the Registry of this Court and obtain a copy of the appeal paper book, the same was supplied to the appellants, as recorded in the order dated November 03, 2011 and signatures obtained. Thereafter each Friday the matters reached and were not taken up for hearing because counsel for the appellants did not appear.

(2.) WE cannot indefinitely wait for representation to be made by counsel.

(3.) WITH assistance of Ms.Saahila Lamba, Advocate and Shri Pawan Sharma, Advocate who appears for the State we have perused the evidence.