KEHAR SINGH Vs. STATE

JUDGEMENT

(1.) This order be read in continuation of our order dated January 30,1986.

(2.) The petition was admitted on the limited question of facilities to which the petitioners arc entitled in jail.

(3.) The two petitioners aloag with Satwant Singh were found guilty of the charge under Section 120-B read with Section 302 of the Indian Penal Code and were sentenced to death. The petitioners are at present lodged in separate cells in ward No. 4.