- (1.) NOBODY appears on behalf of the Appellant.
(2.) MR .S.K. Deo, learned panel counsel submitted that he has been appointed in this case by the High Court Legal Services Committee to assist this Court on behalf of the Appellant. Heard Mr. Deo,learned counsel for the Appellant and Mr. Lal for the State on the merit of the case. This appeal is directed against the judgment of conviction and sentence passed on 25/09/2000 and 29/09/2000 respectively by Sri B.K. Pandit Additional Sessions Judge, Sahibganj in Sessions Trial No. 161 of 1996, whereby the sole Appellant has been found guilty for committing the offence under Section 302 of the Indian Penal Code and, there by, he has been sentenced to under go R.I. for life It appears from the report of I.G. Prisons, Jharkhand dated 29/06/2011, that the convict ªAppellant Niranjan Marandi, S/o Durga Marandi, has already been released on 08/05/2010 as per the recommendation of the State Sentence Review Board vide Home Department Notification No. 2561 dated 05/05/2010.
(3.) MR . Deo, learned counsel for the Appellant submitted that on going through the records, he does not intend to press this appeal on merit.;