- (1.)The petitioner, who was convicted for the offence u/s 302/34 IPC, has preferred this writ petition under Article 32 of the Constitution of India in the nature of habeas corpus for setting the petitioner at liberty from the illegal custody in the prison/correctional Home.
(2.)The petitioner who was made an accused in a murder case no.S.T 3(9) for offence u/s 302/34 IPC, was arrested on 5.03.1985. According to the petitioner, he has undergone conviction in custody of the respondent, which should be counted towards sentence are as follows: JUDGEMENT_492_TLPRE0_2014_1.html
(3.)After trial, the petitioner was convicted u/s 302/34 IPC vide judgment dated 15.01.1991 along with another co-accused Partap Praharaj, who according to the petitioner, fired one gun shot on the abdomen of the deceased and was sentenced to "imprisonment for life simplicitor" (not rigorous imprisonment for life) by the Court of IXth Additional Session Judge, Alipore, Calcutta.