P. VEERA BHAARATHI Vs. STATE OF TAMIL NADU, REP BY THE PRINCIPAL SECRETARY TO GOVERNMENT, HOME [PRISON] DEPARTMENT, TAMIL NADU GOVERNMENT CHIEF SECRETARIAT, FORT. ST. GEORGE, CHENNAI 600 009

JUDGEMENT

(1.) The petitioner is a life convict, lodged in the Central Prison, Palayamkottai, Tirunelveli. He has come up with this Habeas Corpus Petition, challenging the Government Order in G.O.(D).No. 646/Home [Prison IV] Department/2015, dated 28.08.2015 and he has prayed for a Mandamus to set him at liberty.

(2.) The facts leading to this Habeas Corpus Petition, in brief, are as follows:-

(3.) It needs to be mentioned that the other accused were also similarly sentenced. For confirming the death sentence, the matter was referred to this Court in R.T.No. 2 of 1999. The accused also filed Criminal Appeals challenging the conviction and sentence imposed under various penal provisions.