RAJU SURESH SINGH THAKUR Vs. STATE OF MAHARASHTRA
LAWS(SC)-2019-2-448
SUPREME COURT OF INDIA
Decided on February 08,2019

Raju Suresh Singh Thakur Appellant
VERSUS
STATE OF MAHARASHTRA Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Leave granted.
(3.) The appellant has been convicted of an offence under Section 302 of the Penal Code. Since 3 November 1995, he has been undergoing a sentence of life imprisonment and is presently confined at Wardha District Prison.;


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