Himachal Pradesh High Court
State Of H.P. vs . Chander Sharma & Others. on 1 April, 2022
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
State of H.P. vs. Chander Sharma & others.
Death Sentence Reference No.01 of 2018 a/w .
Cr.Appeal No.387 of 2018 01.04.2022 Present: Mr.Ankush Dass Sood, Senior Advocate with Mr.Nand Lal Thakur, Advocate, for the appellant in DSR No.1 of 2018 and for the respondent in Cr. Appeal No.387 of 2018.
This Death Sentence Reference is pending since 2018. The accused were convicted and sentenced to death penalty. They have also separately filed appeal through Sh.Arshdeep Singh Cheema, learned counsel, who is not present. If no one appears on the next date on behalf of the accused, the Court may be constrained to provide a lawyer to the accused through Legal Services Authority.
Let notice be also issued to the learned counsel for the accused to ensure his appearance before the Court on the next date of hearing.
List on 18th April, 2022.
( Mohammad Rafiq ) Chief Justice ( Jyotsna Rewal Dua ) Judge April 01, 2022 (vt) ::: Downloaded on - 02/04/2022 20:11:03 :::CIS