SHESHRAO CHANDRABHAN DAKHORE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) ON request of learned Counsel for the parties, rule is made returnable forthwith.

(2.) THIS petition is filed by prisoner No. C- 1791, who is undergoing sentence of life imprisonment in Open Jail at Paithan, for his premature release.

(3.) THE petitioner was convicted under section 302 and 307 of the Indian Penal Code in the Sessions Case No. 163 of 1981 by the learned Sessions Judge, Yeotmal. He was sentenced to death in the first instance but on his appeal and reference made by the learned Sessions Judge, Yeotmal, the High Court, while confirming the conviction converted death sentence into life, by its judgment and order dated 17-8-1982.