JAGAT RAM ALIAS NANKU Vs. STATE

JUDGEMENT

(1.) THE aforesaid appeal has reached for hearing today.

(2.) WE note that the appeal was filed by a counsel privately engaged by the appellant who stopped appearing and in said circumstance the appellant sought legal aid. Ms. Ritu Gauba, a lawyer on the panel of the Legal Aid Committee was assigned the appeal to argue the application filed by the appellant seeking suspension of sentence. Ms. Ritu Gauba, learned amicus appointed on behalf of the appellant, successfully obtained bail for the appellant as directed vide order dated 6. 5. 2003. We hereby formally appoint her as an Amicus to assist the Court on behalf of the appellant and fix her fee at rs. 3,500/ -.

(3.) THE nominal roll of the appellant shows that as of 20. 12. 2002, the appellant had served a jail sentence of 4 years, 10 months and 3 days. He had earned remissions of 7 months.