Akhilesh Chandra, J. - (1.) None turned up on behalf of the appellant.
(2.) Heard Sri Sujit Kumar Singh, learned Additional Public Prosecutor for the State.
(3.) Taking into consideration the latest decision of the Hon'ble Apex Court in a case K.S. Panduranga v. State of Karnataka, reported in 2013 (2) East Cr C 186 (SC) : 2013 (2) PUR 276 (SC). It is thought proper to hear learned Additional Public Prosecutor representing the State and to examine the record and Lower Court Records and decide the appeal on its own merit.;