DILIP S. SHETYE Vs. INSPECTOR GENERAL OF PRISONS

JUDGEMENT

(1.) Heard Mr. George John, the learned Counsel for the petitioner and Mr. Nagvenker, the learned Additional Public Prosecutor for the respondents.

(2.) Rule. Rule is made returnable forthwith with the consent and at the request of the learned Counsel for the parties.

(3.) The petitioner was convicted for an offence punishable under Section 302 of IPC and to undergo life imprisonment and fine of Rs.5,000/- and in default to undergo 6 months rigorous imprisonment.