Ranchod Mathur Wasawa Vs. State of
Gujarat [1973] INSC 188 (15 October 1973)
KRISHNAIYER, V.R.
KRISHNAIYER, V.R.
SARKARIA, RANJIT SINGH
CITATION: 1974 AIR 1143 1974 SCR (2) 72 1974
SCC (3) 581
ACT:
Amicus Curioe-Criminal trial and
practice-Appointment of State counsel to defend accused-How should be done.
HEADNOTE:
Indigence should never be a ground for
denying a fair trial or equal justice. Therefore, particular attention should
be paid to appoint competent advocates equal to handling the complex cases. Sufficient
time and complete papers should also be made available so that the advocate
chosen may serve the cause of justice with all the hell) at his command so that
the accused may feel confident that his counsel, chosen by the court, has had
adequate time and material to defend him properly. [72G-H] In the present case
the accused had made a grievance that amicus curioe came into the picture only
on the day the trial commenced. Though this is unfortunate the trial court, by
postponing examination of the important witnesses to the next day, helped
counsel to equip himself fully and the cross-examination had not suffered.
[73A]
CRIMINAL APPELLATE JURISDICTION: Petition for
special leave to appeal (Crl.) No. 674 of 1973.
From the judgment and order dated 28th
September, 1972 of the, Gujarat High Court at Ahmedabad in Criminal Appeal No.966
of 1971.
The Order of the Court was delivered by
KRISHNA IYER, J.-A petition from jail this is one-demands closer judicial care
and we have with deep concern scanned the materials placed before us in the
light of the grounds of grievances urged in this appeal. We find no reason to
disagree with the, findings of guilt and refuse special leave. Even so, we are
disturbed, having a look at the proceedings in this case, that the sessions
judges do not view with sufficient seriousness the need to appoint State
counsel for undefended accused in grave cases. Indigence should never be a
ground for denying fair trial or equal justice. Therefore particular attention
should be paid to appoint competent advocates, equal to handling the complex
cases-not patronising gestures to raw entrants 'to the Bar.
Sufficient time and complete, papers should
also be made available, so that the advocate chosen may serve the cause of
justice with all the help at his command. In the present case, the accused has
made a grievance that the amicus curioe came into picture only on the day the
trial commenced. This is an unfortunate feature. Nevertheless, we are satisfied
73 that by postponing the examination of the important witnesses to the next
day the learned Judge helped counsel to equip himself fully. We are also
satisfied from a perusal of the papers that the cross-examination has not
suffered for want of time or facility for counsel for the, accused. We should,
however, emphasize that in all these cases there should be a sensitive approach
made by the court to see that the accused felt confident that his counsel
chosen by the court has had adequate time and material to defend him properly.
With these observations, we dismissed the petition.
P.B.R. Petition dismissed.
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