UDAYSINGH GAUTAM JAGTAP Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS criminal revision application is filed by the petitioner/original accused No. 4/udaysingh Gautam Jagtap, being aggrieved by the Judgment and Order dated 20th December, 1991, in Sessions Case No. 257 of 1991, passed by the II Additional Sessions Judge, Solapur, whereby application of accused No. 3 Chandrashekhar Vishnu Malji praying for tendering him pardon was allowed on the condition of his making a full and true disclosure of the whole of the circumstances within his knowledge relating to the offence in question and to any other person concerned for the commission of the said offence and the application of the present petitioner/original accused No. 4 Udaysingh Gautam Jagtap, making identical prayer, i. e. to extend him pardon under section 307 and 308 of the Code of Criminal Procedure, 1973, was rejected.

(2.) FEW facts, which are required to be stated, are as follows :

(3.) THE learned 2nd Addl. Sessions Judge, Solapur, vide his impugned Judgment and Order dated 20th December, 1991, rejected the application of the present petitioner accused No. 4 and allowed the application of Accused No. 3 Chandrashekhar Malji to tender pardon to him on condition of making full and true disclosure of the whole of the circumstances within his knowledge relating to the offence in question and to every other person concerned in the commission of the said offence.