SHAIKH WAJIB Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Sri Ram Kishore Prasad for the petitioner and G, P. I. for the State.

(2.) THESE four petitioners were sentenced to undergo imprisonment for life for offence under Section 302/34 of the Indian Penal Code by judgment passed by the then Sessions Judge of Singhbhum at Chaibassa in Sessions Trial No. 46/71. The judgment was pronounced on 31st May, 1974.

(3.) IT was expected that the State Government should pass appropriate orders within a reasonable time of filing of the application. It is unfortunate that no such thing has happened in the present case.