SHAIKH ALTAMASH SHAIKH MUKTHTAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) By this Writ Petition the Petitioner seeks the following substantial reliefs :-

(3.) The present Writ Petition is filed by the son of accused who has been convicted and sentenced to undergo imprisonment for life for the offences punishable under Section 302 of the Indian Penal Code by the Judgment and order dated 30/06/1998 passed by the learned Additional Sessions Judge, Jalgaon. Being aggrieved, the convict preferred criminal appeal to this High Court Bench at Aurangabad which came to be dismissed by this Court on 12/07/2005.