LALIT KUMAR Vs. S S BOSE

JUDGEMENT

(1.) This application by Mr. Lalit Kumar, a pleader of Bareilly, is under Section 561-A Cr.P.C. and seeks the expunction of certain derogatory remarks against him contained in the judgment dated the 13th March 1956 by Mr. S. S. Bose, Assistant Sessions Judge, in sessions trial No. 80 of 1955, State v. Dhani and Mool Chand, under Section 392 I.P.C. The application has been, sponsored by the Bar Association of Bareilly.

(2.) The applicant is a panel pleader, i.e., in the absence of regular State Counsel he appears for the State in certain criminal cases and receives a daily fee, which I understand is Rs. 24/- for a full day's work arid Rs. 12/- for work upto 1 p.m. He was appearing on behalf of the State in the aforementioned sessions trial before Mr. Bose.

(3.) The circumstances in which this appli-cation has arisen are not disputed, and indeed will be found in Mr. Bose's own judgment. .