Section 340A in The Code of Criminal Procedure, 1989 (1933 A. D.)
340A. [ Legal aid to accused at State expenses in certain cases. [Section 340-A inserted by Act XXXVII of 1978, Section 49.]
(1)Where in a trial before the Court of Session, the accused is not represented by a pleader, and where, it appears to the Court that the accused has not sufficient means to engage a pleader, the Court shall assign a pleader for his defence at the expense of the State.(2)The High Court may, with the concurrence of the Government, make rules providing for-(a)the mode of selecting pleaders for defence under sub-section (1);(b)the facilities to be allowed to such pleaders by the Court ;(c)the fee payable to such pleaders by the Government, and generally for carrying out the purposes of sub-section (1).(3)The Government may by notification, direct that, as from such date as may be specified in the notification the provisions of subsections (1) and (2) shall apply in relation to any class of trials before other Courts in the State as they apply in relation to trials before Courts of Session.]
