SATISH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) The conviction of the appellant for the offence under S. 302/201 indian Penal Code and the sentence of rigorous imprisonment for life and one year respectively for the said offences as imposed by the trial court was upheld by this court reversing the order of acquittal made by the High court. It is not denied that the appellant who is a graduate had been given 'b' class facilities in the jail, both during the period of trial and subsequently after conviction also.

(3.) By government instructions issued on 21/1/1985. 'b' class facilities were sought to be withdrawn from the convicts who are convicted for committing murder of the bride for dowry,