SAVITRI DEVI Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) The present petition has been filed by the petitioner-wife on behalf of her husband who was convicted under Sections 302/34 Penal Code and sentenced to undergo life imprisonment vide judgment and order dated 21.1.2010 rendered by learned Additional District Judge, Roorkee in S.T. No.195 of 1991 arising from Case Crime No.46/91.

(2.) Petitioner's husband preferred Criminal Appeal bearing No.1418 of 2001 before this Court. It was dismissed by this Court. The Honourable Apex Court also dismissed the Criminal Appeal No.820 of 2010 vide its judgment dated 9.12014.

(3.) Petitioner's husband was granted interim parole for 15 days by the respondent no.3 on 9.5.201 It was extended by another 15 days vide order dated 29.5.201