YOGESH MADHUKAR CHAVHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of learned Advocates for the parties.

(2.) Post conviction for an offence punishable under Sec. 302 read with Sec. 120B of the Indian Penal Code in Criminal Appeal Nos.1210-1213/2012 preferred by the appellant and other co-accused namely Mahesh Dhanaji Shinde, Amit Ashok Shinde and Santosh Chavhan, the Apex Court vide judgment and order dtd. 27/2/2014 converted the sentence to life imprisonment.

(3.) Subsequent thereto, co-accused Mahesh has approached before the Aurangabad Bench with a prayer for premature release.