CHOTTU RATANLAL PUNCKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Rule Returnable forthwith heard finally by consent of parties.

(2.) The petitioner was arrested on 8.2.1997 in connection with an offence punishable under Section 302/34 of IPC. Since then he continued to be under trial. He was convicted for the said offence by judgment dated 20.8.1999 and is a life convict.

(3.) By communication dated 6.8.1997 the Desk Officer Home Department, Government of Maharashtra informed the Inspector Genera] of Prisons, Pune under the orders of the Governor of Maharashtra that State remission is to be given in the convicts on the eve of Golden Jublee of India Independence with effect from 15.8.1997.