1981 CRI. L. J. 481 ::1981 CriLR(SC MAH GUJ) 109

Supreme Court Of India

Hon'ble Judge(s): P. N. Bhagwati, A. P. Sen , JJ

(A) Constitution of India , Art.21— Speedy trial - A fundamental right of accused under Art.21. (Para 2) (B) Constitution of India , Art.21— Under-trial prisoners - Should be provided with a fairly competent lawyer at State expense. (Para 2) (C) Constitution of India , Art.21— Prisons Act (9 of 1894) , S.56— Undertrial prisoner - Cannot be kept in legirons nor can he be asked to work outside jail walls. AIR 1978 SC 1675, Foll (I.L.O. Conventions). (Para 3) .....