RAM KISHAN Vs. STATE

JUDGEMENT

(1.) BEING aggrieved by the order dated 7-10-2004, passed by First Additional Sessions Judge, Sidhi in Sessions Trial No. 73/2004 whereby the present applicant has been refused for a permission to contest his criminal case by the Counsel of his choice, hence, this revision has been preferred under Section 397/401, Criminal Procedure Code.

(2.) AFTER perusing the impugned order, I am of the view, that this order deserves to be set aside.

(3.) APPLICANT engaged a Counsel namely, Brajesh Kishore Pandey to defend his case. Earlier, he was defended by a Counsel appointed by Legal Aid Committee. The prayer to engage the Counsel to defend the case was made from jail where the applicant is kept in judicial custody. By passing the impugned order the permission was rejected while the permission should have been given by the Trial Court in view of the provisions of Section 303 of Code of Criminal Procedure, which says as under :