RANGADHAR BARIK Vs. STATE

JUDGEMENT

(1.) This is an application for issue of a certificate to appeal to the Supreme Court of India under Art. 134-A of the Constitution of India, 1950 against judgement of this Court dated 11-7-1995 in Criminal Appeal No. 104 of 1991.

(2.) The petitioner (applicant) Rangadhar Barik (hereinafter referred to as the 'convict') filed the aforesaid criminal appeal against the order of conviction under S. 302, of the IPC, 1860 (in short, 'IPC'). By judgement dated 11th July, 1995, the said criminal appeal was dismissed. The convict was duly represented by learned Advocates. After the judgement was delivered no oral prayer for grant of certificate under Art. 134-A of the Constitution of India was made by the learned counsel for the convict. Subsequently the convict has sent a letter from the Jail to this Court praying for grant of leave to appeal before the Hon'ble Supreme Court of India. The said letter has been treated as a petition from the convict in Jail.

(3.) It appears from the letter of the convict that he received the copy of the judgement first on 25th September, 1995, and thereafter again on 20th October, 1995 from the Court of Session. The letter sent by the convict is dated 2nd Nov. 1995.