RAJNIKANT C. BHATT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner by this miscellaneous petition has prayed that if the period of remission is taken into .consideration then he has already undergone the sentence awarded to him and he should be released from the jail as the persons who were convicted and sentenced alongwith him have already been released from the jail.

(2.) The appellant-petitioner was tried by the learned Sessions Judge, Jodhpur (in Sessions Case No. 10/1977) the offence under Sec. 302 I.P.C. for committing the murder of his wife and was sentenced to undergo imprisonment for life vide judgment dated 5.8.77. He preferred D.B. Criminal Appeal No. 370 of 1977 before the High Court which was dismissed vide judgment dated 5.8.87. Aggrieved with the judgment passed by the Rajasthan High Court at Jodhpur, the petitioner preferred S.L.R before Honourable the Supreme Court but that was, also, dismissed.

(3.) After rejection of his appeal by the High Court and dismissal of the S.L.R by the Supreme Court, the petitioner requested for his transfer to Central Jail, Ahmedabad (Gujarat) as he is a resident of the State of Gujarat. On his request he was transferred from the Central Jail, Udaipur to the Central Jail, Ahmedabad on 5.11.90 where he is serving out the sentence.