Kurian Joseph , J. - (1.) Leave granted.
(2.) The appellant has been convicted under Section 302/34 IPC on the file of Additional Sessions Judge, Gonda and has been sentenced to life imprisonment among other sentences. His appeal, being Criminal Appeal No. 1111 of 2008 has been pending before the High Court of Judicature of Allahabad, Lucknow Bench.
(3.) When the matter came up to this Court on admission, on 10.10.2018, we directed the appellant to produce the Custody Certificate. Accordingly, the appellant has produced the Custody Certificate from the Superintendent of Jail. It is seen from the Custody Certificate that the appellant has spent more than 11 years of actual period of sentence in jail and with remission, much more.;