BALAJI MARUTI JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the respective parties.

(2.) Rule. By consent, Rule made returnable forthwith and the petition is taken up for final hearing.

(3.) The petitioner is convicted for the offence punishable under Section 302 of Indian Penal Code (IPC) by learned III Additional Sessions Judge, Nanded on 20.11.2003. He is in Central Prison, Aurangabad since then and has undergone four years imprisonment.