T.RAMESH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) W.P. Nos. 1032 of 2016 and 4598 of 2016 are filed seeking quashment of G.O. (D) Nos.872 and 931, Home (Prisons -IV) Department dated 07.12.2015 and 28.12.2015 respectively passed by the first respondent and further, for a direction to the respondents to extend the benefit of the Advisory Board Report dated 11.05.2012 to the petitioners and release them prematurely.

(2.) W.P. Nos.2518 and 6416 of 2016 are filed seeking quashment of G.O. (D) Nos.935 and 932, Home (Prisons -IV) Department dated 28.12.2005 passed by the first respondent.

(3.) One Suseela Ranganathan was murdered, in connection with which a case in Crime No.829 of 1995 was registered by the Inspector of Police, G -3, Kilpauk Police Station, Chennai and after the investigation was completed, final report was filed, in which the petitioners herein, were arrayed as accused. The case was committed to the Court of Sessions and trial in S.C. No.318 of 1996 was held by the Principal Sessions Judge, Chennai. The petitioners were convicted and sentenced on 02.04.1997 as follows: <IMG>JUDGEMENT_128_LAWS(MAD)8_2016.jpg</IMG> The appeals filed by the petitioners before the High Court and further appeal(s) to the Supreme Court were also dismissed.