- (1.) Leave granted.
(2.) It cannot be disputed before us, as is apparent from the impugned order, that the appellant has been sentenced in absentia on the ground that the appellants have failed to enter appearance, despite service of notice.
(3.) The only question raised before us is that even in the absence of the accused, the Court ought to have appointed a counsel to assist the Court on behalf of the accused and thereafter ought to have proceeded to judgment.;