SANTOSH BHAGWANDIN BACHHARAJ Vs. SUPERINTENDENT CENTRAL PRISON

JUDGEMENT

(1.) RULE. Rule returnable forthwith and heard consent of the parties.

(2.) THE learned Counsel for the applicant/accused contended that the accused has been convicted of the offence punishable under section 302 of i. P. C. by the learned Additional Sessions Judge, Yavatmal on 9/07/1997 and he was sentenced to undergo imprisonment for life. She contended that the applicant/ accused, being aggrieved by the order of conviction and sentence, had preferred an appeal bearing Criminal Appeal No. 318/1997, in this court, which came to be dismissed on 19th July, 2002. She further contended that the accused is undergoing the sentence at the Central Prison, Amravati.

(3.) SHE further contended that the applicant/accused had made an application for grant of furlough on 18-10-2002 to the Competent Authority through prison. That application was rejected by the Competent Authority by the order dated 27-2-2003.