SHREE CHANDRASHEKHAR,J. - (1.) The appellant, namely, Sahdeo Mahto @ Subhash Mahto has challenged the judgment in Special Case no. 04 of 2004 (P). Along with him, the accused William Marandi was also convicted by the Special Court vide judgment dated 12.3.2013.
(2.) Proceedings in this criminal appeal would disclose that on the 1st date of hearing itself, that is , on 13.6.2013, when this criminal appeal was placed on board for hearing, no one appeared for the appellant.
(3.) Thereafter, whenever the matter was listed no one has appeared for the appellant. This matter was listed on 25.7.2019. On that day, the following order was passed by this court: 'Records of Special Case No. 04 of 2004 (P) has not been received in the Registry of this Court. The learned Judicial Commissioner, Ranchi shall comply with the order dated 02.07.2019. Today no one appears on behalf of Sahdeo Mahto @ Subhash Mahto who is appellant in Cr. Appeal (D.B.) No. 329 of 2013. Sri Jitendra S. Singh, the learned counsel appearing for the appellant, namely, William Marandi @ William Maradi in Cr. Appeal (D.B.) No. 327 of 2013 states that this appellant is in judicial custody for more than 14 years. The learned APP shall obtain a report on total period of custody of the appellants in both the criminal appeals. Let notice on administrative side be issued to the learned counsel who have filed vakalatnama on behalf of the appellant- Sahdeo Mahto @ Subhash Mahto in Cr. Appeal (D.B.) No. 329 of 2013 so that they have personal notice on hearing of this criminal appeal. Post these matters on 27.08.2019 under the heading 'Final Disposal'. The Senior Superintendent of Police, Ranchi shall file an affidavit on the steps taken by the police for apprehending the convict- Sahdeo Mahto @ Subhash Mahto.' ;