VEERMATI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) A letter addressed to this court by the wife of convict prisoner Satveer S/o Lalchand, who is undergoing sentence at Central Jail, Bikaner, is treated as criminal miscellaneous petition and notice was issued to the respondents through Additional Government Advocate.

(2.) The facts of the case are that the husband of the present petitioner, viz., Satveer, was convicted and sentenced in Sessions Case No.3/2003 vide judgment and order dated 27.05.2005, as under:- <FRM>JUDGEMENT_390_LAWS(RAJ)1_2014_1.html</FRM>

(3.) It was further ordered that all the sentences will run consecutively. The convict preferred DB Criminal Appeal No.636/2005 against the aforesaid judgment of conviction and order of sentence which was partly allowed by this court vide judgment dated 02.11.2010 and all the sentences were ordered to run concurrently. Special Leave Petition No.19470/2011 against the said judgment has been dismissed by the Hon'ble Supreme Court vide judgment dated 10.10.2011.