AAS MOHAMMAD Vs. STATE

JUDGEMENT

(1.) This is a writ petition, seeking release of the petitioner on parole.

(2.) The petitioner is a life convict, consequent to his having been found guilty by the learned trial court of having committed offences punishable under Section 302/201 read with Section 34 of the Indian Penal Code, 1860 (hereinafter referred to as "the IPC ").

(3.) The appeal, preferred by the petitioner thereagainst, was dismissed by this Court, on 15th April 2010, and further appeal, to the Supreme Court, was also dismissed.