VINOD KATARA Vs. STATE OF U.P

JUDGEMENT

(1.) This writ petition arises from a very peculiar set of facts and circumstances.

(2.) The petitioner herein was arraigned as an accused for the offence of murder committed on 10/9/1982. The petitioner along with three co-accused was convicted by the trial Court for the offence punishable under Sec. 302 read with Sec. 34 of the Indian Penal Code, 1860(hereinafter being referred to as 'IPC') vide judgment dtd. 6/1/1986 and were sentenced to undergo rigorous imprisonment for life.

(3.) The convicts including the petitioner herein preferred Criminal Appeal No. 133 of 1986 before the Allahabad High Court. During the pendency of appeal, the sentence awarded to the petitioner by the trial Court was suspended and he was released on bail. The said appeal came to be rejected vide judgment dtd. 4/3/2016 and the conviction of the petitioner and the sentence awarded to him by the trial Court were affirmed. The petitioner was taken into custody after the dismissal of the appeal by the High Court.