VISHAL Vs. STATE (GNCT) OF DELHI

JUDGEMENT

(1.) Leave granted.

(2.) Notice was issued in the special leave petition on 24 August 2020. In pursuance of the order issuing notice, Mr. S. V. Raju, learned Additional Solicitor General has appeared on behalf of the respondent.

(3.) The appellant stands convicted of an offence under Section 302 of the Indian Penal Code and has been sentenced to undergo imprisonment for life. The appeal filed by the appellant against the order of conviction is pending before the High Court of Delhi.