VIJAY NARAYAN PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Ms. Gonsalvez, learned Counsel for the Petitioner. Mr. Pol, learned In-charge P. P. appears for the state of Maharashtra.

(2.) THIS Petition was received from the Jail and the Petitioner prays for the protection available to him under the Juvenile justice (Care and Protection of Children) Act, 2000 (for short 'the Juvenile Justice Act' ).

(3.) IN Sessions Case No. 92 of 1995 the Petitioner was tried as accused No. 4 and along with 3 others of his family members he came to be convicted for the offences punishable under Sections 302 and 307 r. w. Section 34 of the Indian Penal Code and was sentenced to suffer R. I. for life and 7 years respectively, as per the order passed by the learned 5th Additional Sessions Judge at Sangli on 13th December, 1999. The said order was challenged in Criminal Appeal No. 23 of 2000 and the Appeal came to be dismissed on 18th october, 2004 by this Court. The Petitioner was taken in custody on 1st February, 1995 and the incident for which he was convicted had taken place on 29th January, 1995. He has by now suffered a sentence of more than 10 years.