- (1.) Rule Nisi.
(2.) We heard Mr. T. S. Arora, learned counsel for the petitioner and Mr. Altaf Ahmad, learned counsel for the State of Jammu and Kashmir.
(3.) The petitioner was under 20 years of age at the time of the commission of the offence. He was convicted for committing murder and was awarded capital punishment by the learned Sessions Judge. In appeal the sentence was commuted to life imprisonment by the High Court of Jammu and Kashmir.;