JAYENDRAKUMAR BACHUBHAI DAMOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule on behalf of the respondent- State of Gujarat.

(2.) The applicant of Special Criminal Application No.756 of 2023 is the husband of applicant of Special Criminal Application No.757 of 2023. Considering the grounds raised in both these applications seeking parole leave, both the matters are taken up for hearing together and are disposed of, by this common order.

(3.) Present applications are filed seeking parole leave for a period 45 days on the ground that the applicants-husband and wife, have been convicted for the offence punishable under Sec. 302 read with Sec. 120(B), 201 and 114 of the I.P.C. by the judgment and order dtd. 18/6/2013 passed by learned 2 nd Additional Sessions Judge, Godhra in Sessions Case No.200 of 2010. By the said judgment and order of conviction, the applicants are awarded life sentence. It is stated in these applications that they have undergone substantial period of 11 years, 4 months and 12 days as on date. It is further stated that the applicants are at present in their age group of early 30's years and are planning for child. In support of their case, medical case papers have been produced on record.