ITINENI LINGANNA Vs. SUPERINTENDENT CENTRAL JAIL WARANGAL

JUDGEMENT

(1.) (i) WP No.22286 of 2009. This writ petition is filed by the petitioner-Itieneni Linganna S/o Pedda Bhumaiah seeking writ of habeas corpus directing the first respondent- Superintendent, Central Prison to produce Pedda Bhumaiah-Convict No.6770 lodged in Central Prison, Warangal before the Court so that he may be ordered to be released after declaring that his further detention in prison is illegal and void.

(2.) Heard the learned Counsel for the petitioner and the learned Additional Public Prosecutor for the Respondent-State. Perused the record. As the question of law and fact involved in both the cases are one and the same, both matters are heard together and they are being disposed of by this common order.

(3.) The petitioner in Crl. P No.9380 of 2009 was the first accused in SC No,273 of 1997 on the file of the IV Additional Sessions Judge [FTC], Karimnagar. By judgment dated 10.10.2001 the petitioner was found guilty and was convicted and sentenced by the learned Sessions Judge as follows: