- (1.) Heard learned Amicus Curiae and learned Additional Public Prosecutor appearing for the State.
(2.) The instant Criminal appeal has been preferred by the sole appellant against the Judgment of conviction dated 7th May, 2008, and order of sentence dated 15th May, 2008, passed by Ashutosh Dubey, learned Additional Sessions Judge, Fast Track Court, Simdega, in Sessions Trial No.92 of 2005, arising out of Kolebira P.S. Case No.48 of 2005 corresponding to G.R. No.229 of 2005, whereby the sole appellant has been convicted for the offence committed and punishable under Sections 302 and 201 of the Indian Penal Code and awarded consolidated sentence to undergo imprisonment for life.
(3.) The present Criminal Appeal was filed on 15.07.2008 and vide order dated 17.07.2008, it was admitted for Hearing, notice was issued and lower court records was called for and Miss. Nazia Afroz, learned counsel was appointed as Amicus Curiae to assist this Court on behalf of the appellant. The matter was firstly listed on 24.10.2018 before this Court and the following order was passed :- The sole appellant, Manjit @ Mangra Ram faced trial passed by Ashutosh Dubey, learned Additional Sessions Judge, F.T.C. Simdega, in Sessions Trial No. 92 of 2005 (arising out of Kolebira P.S. Case No. 48 of 2005 corresponding to G.R. Case No. 229 of 2005) whereby learned Judge vide judgment dated 07.05.2008 held the appellant guilty under Sections 302 and 201 I.P.C. and awarded imprisonment for life. The instant Criminal Appeal was admitted for hearing on 17.07.2008 and Ms. Nazia Afroz, Advocate was appointed as Amicus Curiae. "It has been informed by the Bar that Ms. Nazia Afroz, Advocate has left practice in this Hon'ble Court. Under the circumstances, Mr. Kaushal Kishore Mishra, Advocate is appointed as amicus curiae in this case to assist the Court. The Member Secretary, Jharkhand State Legal Services Authority is directed to issue nomination letter to newly appointed amicus curiae, Mr. Kaushal Kishore Mishra and also quantify his fee for appearing in this case. Registry of this Court is directed to supply copy of brief and relevant documents to newly appointed amicus curiae latest by 20.11.2018. Call for a report regarding status of the appellant from the concerned trial Court as to whether the appellant is alive or not. The required report must be submitted to this Court by 14th December, 2018. List this case on 14th December, 2018. Mr. Shekhar Sinha, learned Additional Public Prosecutor appearing for the State is directed to nominate a learned Additional Public Prosecutor in this case. Let a copy of this order be handed over to Mr. Shekhar Sinha, learned Additional Public Prosecutor appearing for the State . Let a copy of this order be communicated through 'FAX' to the concerned Trial Court as well as learned Member Secretary, JHALSA, Ranchi at once." Further, vide order dated 04.01.2019, the matter was heard, on merits.;