SONU Vs. STATE GNCT OF DELHI

JUDGEMENT

(1.) The present petition is filed on behalf of the petitioner under Article 226 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 (CrPC) for grant of parole for a period of 04 weeks.

(2.) The petitioner was convicted in FIR No. 403/2006 under Ss. 302/307/34 of the Indian Penal Code, 1860 (IPC) read with Ss. 25/54/58 of the Arms Act, 1959 registered at Police Station S.P. Badli.

(3.) Vide judgment of conviction dtd. 21/5/2011 passed by the learned Additional Sessions Judge, Rohini Courts, the petitioner was convicted for offences under Ss. 302/307/34 of the IPC and vide order on sentence dtd. 24/5/2011, the petitioner was awarded life imprisonment for offences under Ss. 302/34 of the IPC and rigorous imprisonment of three years for offence under Sec. 307 of the IPC.