SADDAM ILAI SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Mr. Purwant, the learned Counsel for the appellant/accused on 05.02.2019 had submitted that he had instructions to withdraw the appeal, but request of the learned Counsel for the appellant/accused for withdrawal of the appeal was rejected on that day as the appeal is challenging conviction and resultant sentence. The same has already been admitted for final hearing.

(2.) As Mr. Purwant, the learned Counsel for the appellant/accused is not appearing in the matter, in view of instructions from relatives of the appellant/accused, Ms. Megha Bajoria, the learned Advocate on the panel of High Court Legal Aid Services is appointed to represent the appellant/accused at the costs of the State.