VITTHAL PUNDALIK ZENDGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By earlier Order notice of final disposal was issued. Rule. The learned APP waives service.

(2.) By the Judgment and Order dated 8th June, 1999, the Additional Sessions Judge, Greater Mumbai convicted the Petitioner, who was the accused No. 1, along with Accused Nos. 2, 3, 4, 5, 6, 7 and 8, for the offences punishable under Sections 144, 148 and 302 of the Indian Penal Code read with Section 149 thereof. The Petitioner was sentenced to suffer rigorous imprisonment for life.

(3.) By the Government Resolution dated 15th March, 2010, guidelines were issued for premature release of prisoners undergoing life sentences in exercise of power under Section 432 of the Code of Criminal Procedure, 1973. According to the instructions received by the learned APP, the Petitioner has undergone sentence for a period of about 23 years (inclusive of all remissions).