AMAHIR Vs. STATE

JUDGEMENT

(1.) The present petitions have been filed seeking grant of parole for the petitioners in the case arising out of FIR No.7/2012 under Ss. 376/377/302/201/34 of the Indian Penal Code, 1860 (IPC) registered at Police Station Kirti Nagar.

(2.) The petitioners were convicted of the offences under Ss. 376(2)(g)/302/377/363/201/34 of the IPC and sentenced to undergo rigorous imprisonment for life by the Sessions Court. The criminal appeal filed on behalf of the petitioners was dismissed by a Division Bench of this Court vide order dtd. 18/5/2022.

(3.) The petitioners have now moved the present petitions for grant of parole to enable them to file SLPs before the Hon'ble Supreme Court since their appeals against conviction were rejected by this Court as well as for re-establishing social ties.