RAVINDRA Vs. UNION OF INDIA

JUDGEMENT

(1.) Application for exemption from filing original Vakalatnama/other document is allowed.

(2.) We have heard learned counsel for the petitioner at some length.

(3.) We are not persuaded on the issue that the minority view in a judgment of this Court in Union of India vs. V. Sriharan - (2016) 7 SCC 1 should be looked into as two of the Judges opined one way in the Constitution Bench. Once the majority opines in a particular matter, that is the judgment of the Constitution Bench which says that there can be imposition of life imprisonment without any remission till the last breath as a substitution of death sentence. We thus, reject that argument.