KISHAN CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present jail appeal has been received from the Superintendent of District Jail Chamba, which has been directed by the appellant (hereinafter to be called as accused) being aggrieved by the judgment of conviction and sentence passed by the learned Sessions Judge in Sessions trial No. 20 of 2010, decided on 6.7.2010/24.7.2010 whereby he was sentenced to undergo imprisonment under the following different Sections as hereunder: <FRM>JUDGEMENT_1187_TLHPH0_2011_1.html</FRM>

(2.) Since, the accused was unrepresented as such vide order dated 17.9.2010 Ms. Sheweta Julka, Advocate was appointed as legal aid Counsel for him.

(3.) The facts giving rise to the present appeal can be stated thus.