YASHPAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This order governs the disposal of writ petition (parole) filed by Mr. Nikhlesh Katara, Advocate on behalf of convict-petitioner, Yashpal under Article 226 of Constitution of India.

(2.) Heard learned Counsel for the convictpetitioner and learned Public Prosecutor for the State and also perused the order dated 21.01.2009 passed by the Parole Committee.

(3.) The convict is undergoing the sentence of life imprisonment awarded to him by the Additional District & Sessions Judge, (Fast Track), No. 1, Dholpur vide judgment and order dated 28.08.2003 in Sessions Case No. 69/2002 for the offence under Sections 302 of IPC.