SHAIKH RAZZAK SHAIKH SALIM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Advocate Shri Vivek Lomte (appointed) on behalf of the petitioner and learned APP Mr. P. M. Shinde, on behalf of respondent-State.

(2.) Rule. Rule is taken up for hearing forthwith by consent of respective parties.

(3.) The petitioner, who was the accused in Sessions Case No. 136/1996 stands convicted by learned 2nd Additional Sessions Judge, Aurangabad, for the offence punishable under section 302 of the Indian Penal Code (for short "ipc"). He was sentenced to suffer RI for life and to pay a fine of Rs. 1000/-, in default, to undergo RI for three months. Criminal Appeal No. 4/1998 filed by the petitioner/appellant came to be dismissed by the Division Bench of this Court, by judgment and order passed on January 31, 2003. The petitioner, thus, is undergoing conviction inflicted upon him, as noted above.