BABU KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the father of the life convict for the reason that the application dtd. 16/10/2024 moved under Rule 4 of Rajasthan Prisoners Open Air Camp Rules, 1972 has been kept pending and not decided.

(2.) The convict, namely, Imran Khan was convicted and sentenced to imprisonment for life under Sec. 302/149 of IPC with fine of Rs.20,000.00, R.I. for 5 years and fine of Rs.10,000.00 under Sec. 365 of the IPC and, R.I. for two years and fine of Rs.5000.00 under Sec. 148 of the IPC.

(3.) The Sessions Judge has also indicated in the judgment dtd. 19/6/2023 passed in Sessions Case No.132/2017 that the benefit under the Sec. 428 of the Code of Criminal Procedure shall be admissible to the life convict.