Ratnaker Bhengra, J. - (1.)When the matter was called out, nobody had appeared on behalf of appellant. However, counsel for the State Mr. Gauri Shankar Prasad was present.
(2.)Mrs. Ruby Pandey is appointed as amicus curiae to assist the court which she rendered.
(3.)Vide order dated 21.12.2018 it was observed that a report vide memo no. 6388 dated 17.9.2018 has been received from the Superintendent of Birsa Munda Central Jail, Hotwar, Ranchi that the appellant has served out his sentence and has been released on 25.5.2005 from the jail. Nevertheless, a communication was again sent to the appellant seeking to know whether he will contest the appeal on the point of conviction. A report vide memo no. 108/2019 dated 9.1.2019 has been received from the officer-in-charge, Bariatu, Police Station, Ranchi that the appellant has sold out his property and moved away from the locality. In view of the aforesaid two communications, this court proceeded with the instant appeal.