SARFUDDIN AMINUDDIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Rule made returnable forthwith.

(2.) HEARD Mr. Jaiswal, learned Counsel, for the petitioner and Mr. Mirza, learned A. P. P. , for the respondents.

(3.) THE learned Counsel for the petitioner contended that the petitioner was arrested sometimes in January 1994 by the police personnel of Police station, Chandur Railway and he was convicted by the learned Additional sessions Judge, Amravati, for the offence punishable under section 302 of Indian Penal Code by the order dated 21-1-1995 and is undergoing sentence of life imprisonment at Central Prison, Amravati. The appeal preferred by the petitioner, bearing Criminal Appeal No. 251 of 2002, against his conviction has also been dismissed by this Court. It is contended that the brother and father of the petitioner are also convicted in this case and they are in jail.