NAND RAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Issue notice.

(2.) The petitioner has preferred the present petition to seek a direction to the respondents to release him on parole.

(3.) The case of the petitioner is that, he was convicted in Sessions Trial No. 75 of 1989, arising out of Criminal Case No. 340 of 1988, Police Station Rudrapur, under Sec. 302 IPC, on 2/11/1996, and sentenced to life imprisonment. His criminal appeal No. 1652 of 2001, was dismissed by this Court, on 29/3/2010.