CLINT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent, heard both the sides for final disposal.

(2.) The petition is filed under Articles 226 and 227 of the Constitution of India and following reliefs are claimed:

(3.) The submissions made and record show that the Trial Court had convicted the Petitioner in Sessions Case No.112 of 2004 and the Petitioner was sentenced to death penalty. This decision was challenged in Supreme Court by filing Criminal Appeal No.1092 of 2006. The Supreme Court partly allowed the appeal. Conviction was maintained but the death sentence was commuted to make it life imprisonment by the order dated 3rd August, 2010.