SATYA PRAKASH TIWARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri I. K. Chaturvedi, assisted by Shri V. K. Baranwal, for the petitioner, Shri Akhilesh Chandra Shukla, learned counsel for the respondent No. 8 and Mr. Pankaj Saxena, learned A.G.A. for the State.

(2.) The instant writ petition seeks a writ of certiorari for quashing of the order dtd. 28/5/2022 passed by respondent no.2, which has granted remission to respondent no.8 and has ordered for his release.

(3.) The 8th respondent, a life convict, was convicted in Sessions Trial No. 807 of 2000 under Sec. 304/34 and 307/34 IPC arising out of Case Crime No. 158 of 2000, Police Station-Sarai Inayat, District-Allahabad and was sentenced to life imprisonment for the offence under Sec. 302/34 IPC and for three years rigorous imprisonment for the offence under Sec. 307/34 IPC.