STATE OF SIKKIM Vs. KRISHNA PRASAD BISWAKARMA

JUDGEMENT

(1.) It is submitted by Learned Additional Public Prosecutor that Respondent No.1 was declared absconder before the Learned Trial Court. Learned Counsel Ms. Zola Megi, who is present in the Court today, has been requested and consents to appear for the absconding Respondent No.1 as Legal Aid Counsel.

(2.) Respondent No.2 has entered appearance in person today.

(3.) Since Respondent No.2 has no Counsel to represent him, Ms. Gita Bista Learned Counsel, who is present in the Court today, has volunteered to represent Respondent No.2 pro bono.