TAYA MACHHINDRA LOKHANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard with the consent of learned counsel appearing for the parties.

(2.) The Petitioner has filed the present petition for the following substantial reliefs:

(3.) The Petitioner herein (Convict No. C-844), is convicted for the offence under Sec. 302 read with 34, 201 of IPC for life in Sessions Case No. 142 of 1996, on 31/10/1996 by the Sessions Court, Ahmednagar.