- (1.) To countenance her fate suffered in the Trial Court on account of her conviction rendered by a learned Additional Sessions Judge of Islampur, Uttar Dinajpur in Sessions Trial No. 18 of 1997 the Appellant has approached this Court from behind the prison walls by way of availing the provisions of Section 383 of the Code of Criminal Procedure (for short, the said Code).
(2.) It is pity that although a Division Bench of this Court consisting of D.P. Kundu and D.P. Sarkar, JJ. on 18.6.98 directed : "Let the Appeal be listed for hearing 4 weeks hence"; after Their Lordships and admitted the Appeal, the same could find its place in the Cause List in June, 2002 with the Office Note that the Paper Books were prepared but it could not be served upon the Appellant as it being a Jail Appeal since none had appeared on behalf of the Appellant.
(3.) We, by our order dated 12.6.2002 engaged a learned panel lawyer to act as State Defence and directed service of the Paper Book upon the said learned Counsel and thereafter, the matter ultimately heard and is being presently disposed of.;