ABDUL RIYAZ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Perused.

(2.) Rule. Rule made returnable forthwith and by consent of the learned respective counsel for the parties, taken up for final hearing.

(3.) The petitioner, namely Abdul Riyaz s/o Abdul Bashid Kazi, who has been convicted under Section 302 r/w Section 34 of the Indian Penal Code along with his father and 3 elder brothers, was sentenced to suffer R.I. for life and fine by the judgment and order rendered by the Additional Sessions Judge, Udgir in Sessions Case No. 52 of 2003 on 10.6.2004. The petitioner challenged the said judgment and order in Appeal No. 489 of 2004 before this court and this court confirmed the said judgment and order of the conviction and sentence awarded by the Additional Sessions Judge, Udgir on 2.2.2006. Thereafter the petitioner preferred Special Leave Petition No. 1531 of 2007 before Honourable Supreme Court along with application for delay condonation. The Honourable Supreme Court allowed the said application for condonation of delay, but rejected the Special Leave Petition by its order dated 9.2.2007. Accordingly, the conviction and sentence of life imprisonment inflicted upon the petitioner herein was confirmed upto the Honourable Supreme Court.