- (1.) The instant appeal has been filed through Jharkhand State Legal Services Authority (JHALSA) as the appellant was not in a position to defend his case. He is stated to be in jail for the last about sixteen years (15 years-9 months-9 days). He is aggrieved of the Judgment and Order of Conviction and Sentence dated 13.05.2003 and 17.05.2003, passed by Shri Shiv Shankar Mishra, learned IIIrd Additional District & Sessions Judge, Giridih, in Sessions Trial Case No.183 of 2000.
(2.) There was a huge delay in filing the appeal which already stands condoned by the Court and priority has been given to the present case considering the incarceration period of the appellant.
(3.) The Court has been informed by Mr. Pankaj Kumar, learned Additional Public Prosecutor that the appellant's case has become ripe for premature release and that the proposal has already been sent to the concerned Board through I.G.(Prison) as he has already served 20 years of sentence including the remission period. Be that as it may, the appeal on hand has to be decided on its merits.;