LACHU Vs. STATED OF M.P.

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed by the petitioner, seeking the following reliefs:-

(2.) The petitioner is aggrieved by the order dtd. 25/8/2023 (Annexure P/6), passed by the Chief Judicial Magistrate, Indore whereby, the petitioner has been sent to suffer the remaining jail sentence awarded to him in connection with his conviction under Ss. 302,34 of the Indian Penal Code 1860 in S.T. no.313/1995.

(3.) In brief, the facts of the case are that the petitioner is facing the aforesaid trial for murder wherein, he was convicted by the learned Judge of the trial court vide his judgment dtd. 13/1/1997, in which, the petitioner was sentenced to life imprisonment. The criminal appeal preferred by the petitioner before this Court has already been dismissed.