SHATRUGHNA JANGLUJI UIKE Vs. DEPUTY INSPECTOR GENERAL

JUDGEMENT

(1.) Hearing was conducted through Video Conferencing and the learned counsel agreed that the audio and visual quality was proper.

(2.) Rule. Rule made returnable forthwith. Heard finally with the consent of the learned counsel for the parties.

(3.) The petitioner is undergoing life imprisonment imposed by the learned Sessions Judge in Session Trial No.20/2003 on 10.09.2004, for the offence punishable under Section 302 of the Indian Penal Code .