NARSHI BHAVAN PIPROTAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Ms. Akshitaba Solanki, learned advocate for the applicant and Mr. L.B. Dabhi, learned Additional Public Prosecutor for the respondent-State.

(2.) Rule, returnable forthwith. Learned APP has waived service of Rule.

(3.) In the present case, the applicant-original accused is convicted in Sessions Case No. 131 of 2008 by learned Additional Sessions and Fast Track Court No. 3, Khambhalia, Jamnagar, for offence punishable under Sections 302, 143, 147, 148, 149, 427, 506(2) of the Indian Penal Code and Section 25(1) of the Arms Act and is sentenced to undergo life imprisonment. He has submitted this application and requested for parole leave for a period of thirty days on the ground of delivery of his wife.