Anant Bijay Singh, J. - (1.) The sole appellant had faced the trail in Sessions Case No.06/2004 before the court of 5th Addl. Sessions Judge, Godda who by judgment of conviction and order of sentence dated 28.01.2005 had held him guilty u/s 304 part-11 of the IPC and sentenced him to undergo R.I for 5 years.
(2.) It appears that this appeal was admitted for hearing on 06.04.2005 and the LCR was called for.
(3.) It further appears that under order dated 19.05.2006 in I.A. No.849/2006 the appellant was released on bail.;