- (1.) Delay condoned.
(2.) Leave granted.
(3.) The appellant was convicted by the Addl. Session Judge, Fast Track Court, Rourkela, Camp. Bonai, Dist. Sundergarh vide judgment and order dated 25.08.2012 passed in Sessions Trial Case No.118/62 of 2009 for the offence punishable under Section 302 IPC and was sentenced to suffer life imprisonment.;