OM PRAKASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) - This criminal writ petition has been preferred by the petitioner, a life convict, assailing the decision of the Rajasthan Open Air Camp Committee taken in its meeting held on 21/7/2020, whereby, application preferred by the petitioner for sending him to Open Air Camp, was rejected.

(2.) Heard learned counsel for the parties and perused the record.

(3.) As per facts of the case, petitioner was convicted in Sessions Case No. 11/1997 (State Vs. Om Prakash and Ors.) for the offences under Ss. 148, 342, 458, 396, 397 and 398 IPC and sentenced to life imprisonment with fine. Appeal against his conviction and sentences was also dismissed by this Court vide judgment and order dtd. 10/4/2003 passed in D.B. Criminal Appeal No.611/2000.