BHAIYYA SINGH RAMCHANDRA BAIS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) PETITIONER has filed this petition under Article 226 of the Constitution of India and is seeking a writ of certiorari for quashing and setting aside the order of respondent No. 1 in categorising petitioner's case in Guideline No. 1 (d) issued under the Government letter dated11th May, 1992.

(2.) THE petitioner was convicted by the Sessions Court for the offence under Section302 of the Indian Penal Code for having committed murder of his mistress by setting her on fire.

(3.) WE have heard learned Advocate for petitioner and learned A. P. P. for respondents. WE have also perused judgment and order of the District Judge in Sessions Trial No. 42 of 1988 dated-31.12.1988.