WAHID AHMED Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The petitioner, Wahid Ahmed S/o Sh. Ismail Khan, vide the present petition under Article 226 of the Constitution of India read with Sec. 482 of the Cr.P.C., 1973, since convicted vide judgment dtd. 9/9/2010 in Sessions Case No.38/2009 of the Court of the learned ASJ, North-East, Karkardooma Courts, Delhi, along with the co-convicts Mazhar-Ul-Islam and Jafar-Ul-Islam his sons, for the proved commission of an offence punishable under Sec. 302 read with Sec. 34 of the Indian Penal Code, 1860, and who, vide the order on sentence dtd. 21/9/2010 has been sentenced along with two other convicts, his two sons, to undergo Life Imprisonment for the offence punishable under Sec. 302 read with Sec. 34 of the Indian Penal Code, 1860, with the fine imposed of Rs.2000.00 each, and in default of the payment of the fine to undergo two months of Simple Imprisonment,- seeks direction for premature release in relation to FIR No.615/2005, PS Seelampur.

(2.) The appeals filed by the petitioner herein and his two sons Jafar-Ul-Islam and Mazahar-Ul-Islam, bearing numbers CRL.A.1310/2010, CRL.A.1311/2010 and CRL.A.1245/2010 against the conviction and order on sentence referred to hereinabove, were dismissed vide judgment dtd. 11/8/2011 of the Hon'ble Division Bench of this Court.

(3.) The SLP filed by the petitioner herein and one co-convict bearing No. CRL.MP 8092-8093/2012 were dismissed vide order dtd. 2/4/2012 of the Hon'ble Supreme Court.