RAJARAM DAULAT PURI (CONVICT) Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri S.A. Jaiswal, learned Counsel for the petitioner and Smt. K.S. Joshi, learned A.P.P. for the respondents.

(2.) Rule returnable forthwith. Heard finally by consent of the parties.

(3.) By this petition, the petitioner, who is undergoing sentence of life imprisonment for having committed offence under Section 302 of Indian Penal Code challenges order dated 28.12.2007, passed by the Competent Authority, rejecting application seeking parole leave filed by the petitioner.