NARENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner is convicted for the offence punishable under Sec. 302 of the IPC by judgment dtd. 19/12/2013 of the learned trial court and sentenced to life imprisonment which shall be extended to remainder of life, that came to be confirmed by the High Court on dismissal of appeal filed by the petitioner by judgment impugned dtd. 4/10/2019.

(2.) Learned Counsel for the petitioner has made a limited submission before this Court which has been noticed by us in our order dtd. 6/10/2021, referred hereunder:-

(3.) After we have heard the learned Counsel for the parties and taking note of the Constitution Bench judgment of this Court reported in 2016 (7) SCC 1, the sentence of life imprisonment which shall be extended to remainder of life passed by the learned trial court by judgment dtd. 19/12/2013 and confirmed by the High Court on dismissal of appeal stands modified with the sentence for imprisonment for life.