CHANDRASHEKHAR,J. - (1.) he appellant, namely, Md. Gabbar has suffered judgment of conviction under section 376(g) of the Indian Penal Code in S.T. No. 326 of 1999. He has convicted and sentenced to R.I for ten years and fine of Rs.3,000/- under section 376(g) of the Indian Penal Code.
(2.) By an order dated 24.12.2004, the appellant has been granted bail. On 02.07.2019, when this matter was called out the following order has been passed by this Court: "Mr. Navin Kumar Jaiswal, the learned counsel appears and states that initially this case was filed from the Chamber of Mr. B.M. Tripathy, the learned Senior Counsel, the then Advocate, however, presently they do not have further instructions in the matter. Mr. Mukesh Kumar, the learned A.P.P appears for the State of Jharkhand. Let notice indicating the next date of hearing be served through the officer-in-charge, P.S-Parsudih upon the appellant-Md. Gabbar, son of Late Usman, resident of village-Makadampur Parsudih, P.S-Parsudih, District-Singhbhum (East), Jamshedpur. The Registry is directed to hand over copy of the notice for service upon the appellant to the learned A.P.P, for onward transmission. Additionally, the Registry shall transmit a copy of the order to the Senior Superintendent of Police, Jamshedpur, for compliance. The learned A.P.P shall obtain a report from the concerned Jail Superintendent on period of custody of the appellant. The Registry is directed to serve a complete set of paper-book to the learned A.P.P, if already not supplied. It appears that in Sessions Trial No.326 of 1999 two accused persons namely, Md. Gabbar and Md. Naushad were convicted for the offence punishable under section 376 (g) I.P.C. The Registry shall verify whether accused-Md. Naushad has filed any criminal appeal or not. If he has filed any criminal appeal, that shall be posted along with this criminal appeal on the next date of hearing. Post the matter on 24.07.2019 under the heading "For Orders". Let a copy of the order be given to the learned A.P.P."
(3.) Thereafter, this criminal appeal has been listed on 24.07.2019, 25.11.2019 and 18.12.2019.;