(1.) None appears for the appellant/applicant when the matter is called for.
(2.) Heard Mr. S. Tapin, learned Senior Government Advocate appearing for the State authorities. We have also requested the assistance of Mr. D. Das, learned Senior counsel who was present in the Court and also heard Mr. D. Das, learned Senior counsel on the issue.
(3.) The appellant was convicted under Section 302/436 IPC as per the judgment and order dated 02.09.2014 of the learned Sessions Court, West Sessions Division, Yupia in Sessions case No. 132/2010 and accordingly sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs. 10,000/- for the offence under Section 302 of the IPC and further rigorous imprisonment of 5 years and to pay a fine of Rs. 5000/- for the offence under Section 436 of the IPC.