LAL BAHADUR Vs. STATE

JUDGEMENT

(1.) These revision petitions are directed against the judgment dated 21st November, 2000 of the Additional Sessions Judge, Delhi, whereby the learned Judge has upheld the conviction of the petitioners but given them the benefit of Section 360 of the Code of Criminal Procedure and released them on probation for a period of one-and-a-half years on their furnishing personal bonds in the sum of Rs. 5,000/- each with one surety of the like amount each to the satisfaction of the Trial Court.

(2.) The matter has been pending in this Court for a long time and has come up for hearing today. It has been shown on the regular board repeatedly and when called out no one cared to assist the Court on behalf of the petitioner to dispose of the petition. This trend of not appearing in regular matters is causing grave concern and is primarily responsible for building up backlog and delay in decision of cases. The matter has been discussed in open Court. Counsel have been requested time and again in the Court to help dispose of cases but the same has evoked little response.

(3.) It is for the petitioner/s to ensure that Counsel is present in the Court to represent them. Since these petitions have been shown on the list for a sufficient amount of time, it can brook no further delay. In this view of the matter, I propose to deal with these petitions on merits with the assistance of Counsel for the State and upon perusal of the record of the case filed in this Court.