JOYMALYA BAGCHI,J. - (1.) In re : CRA 137 of 2011 C.R.A. 137 of 2011 was subsequently filed by the appellant against the self-same judgment and order which was already under appeal in C.R.A. 368 of 2010 at his behest.
(2.) In view of the aforesaid fact, the subsequent appeal being C.R.A. 137 of 2011 is dismissed as not maintainable. In re : CRA 368 of 2010
(3.) The appellant is in jail since December, 2007. In view of the protracted period of detention suffered by the appellant, I have taken up the matter for hearing although the parties are unrepresented. The appellant was convicted for commission of offence punishable under Sections 326/307/506 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for life for the offence under Section 307 of the Indian Penal Code. No separate sentence was imposed in respect of the other offences.;