LAWS(BOM)-2002-6-24

KISAN DEVKA PAWAR Vs. STATE OF MAHARASHTRA

Decided On June 26, 2002
KISAN DEVKA PAWAR Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) WE have heard Ms. Shobha Gopal learned Advocate appointed amicus curiae for the appellant and the learned A. P. P. for the State. By consent, matter is finally heard at the admission stage itself. Paper books are dispensed with.

(2.) THE appellant has preferred this appeal through jail. The appellant has been convicted for the offence under section 302 of the I. P. C. and sentenced to life imprisonment in Sessions Case No. 100 of 1999 by judgment and order dated 11th July, 2001 by the ad hoc Additional Sessions Judge, Thane.

(3.) IN this appeal, the appellant has prayed for re-trial. The contention of the appellant is that he was not provided legal aid for his defence and the entire trial was completed in the absence of any defence Advocate who was representing the appellant.