REGENT COMPUTRONICS PVT. LTD.

RAJWATI DEVI Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

GOPAL VINAYAK GODSE VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF ANDHRA PRADESH VS. VALLABHAPURAM RAVI [REFERRED TO]
HAVA SINGH VS. STATE OF HARYANA [REFERRED TO]
MD MUNNA VS. UNION OF INDIA [REFERRED TO]
RAMRAJ ALIAS NANHOO ALIAS BIHNUN VS. STATE OF CHHATISGARH [REFERRED TO]
STATE OF HARYANA VS. JAGDISH [REFERRED TO]

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner and the State.

(2.) The Petitioner, who has been sentenced to life imprisonment under Section 302/34 of the Indian Penal Code in Kadamkuan P. S. case No. 53(1) of 1984, has prayed for remittance and commutation of sentence under Sections 432 and 433 of Code of Criminal Procedure for premature release on the ground of severe ailment, heart blockage.

(3.) The prosecution case in short is as follows:

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RAJWATI DEVI Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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