(1.) Order dated 25.07.2019 records that Mr. Ashish Kumar, the learned counsel who appeared for the appellant, namely, Santosh Rai in Criminal Appeal (D.B) No.1427 of 2008 has made a statement that the appellant has been released by virtue of the order of the State Sentence Review Board.
(2.) The appellant has challenged the common judgment of conviction dated 15.07.2008 and the order of sentence dated 17.07.2008 passed against him and other co-accused persons in Sessions Trial Case No.77 of 2008.
(3.) Mrs. Priya Shrestha, the learned A.P.P states that an affidavit dated 06.09.2019 sworn by Hamid Akhtar, Superintendent, Lok Nayak Jai Prakash Narayan Central Jail, Hazaribagh has been filed stating that the appellant, namely, Santosh Rai in Criminal Appeal (D.B) No.1427 of 2008 has been released, on remission, on 07.10.2018.