PARAHLAD KUMAR Vs. STATE OF H P

JUDGEMENT

(1.) Petitioner by way of instant petition, has prayed for the following substantive reliefs:

(2.) Undisputedly, petitioner has been convicted and sentenced in four cases, details whereof are as under:-

(3.) As regards the cases at Serial No. 1 and 2 of the above tabulated form (for short "table"), petitioner remained unsuccessful in both the cases in appeals filed before the High Courts and also Special Leave Petitions filed before the Apex Court. No appeal is stated to have been filed by petitioner in cases at serial numbers 3 and 4 of the table.