Joymalya Bagchi, J. - (1.) The appeal petition had been forwarded from the Correctional Home in 2010 on behalf of the appellant (in custody) challenging the judgment and order of conviction and sentence passed by the trial Court on 3.7.2010. On 29.6.2011, the matter appeared in the list when a learned Single Judge of this Court requested the Public Prosecutor to appoint a lawyer from the State panel to prosecute the appeal. Thereafter, no steps were taken and finally the appeal was placed before me again on 13.7.2017 when I requested Mr. Deep Chaim Kabir, an empaneled lawyer of the State Legal Services Authority to appear in the matter and to take necessary steps in the matter.
(2.) Mr. Kabir submits that in all probability the appellant had served out her sentence in the meantime.
(3.) Under such circumstances, report is called for from the State as to whether the appellant has served out her sentence in the meantime or not. Such report is to be filed on the next date of hearing.;