- (1.) The petitioner has approached this Court for issuance of a direction in the nature of Mandamus to the respondents to reinstate him in service with all consequential benefits.
(2.) The petitioner was appointed as Clerk vide order dated 3.6.1995. During the period of his service, an FIR No.84 dated 1.12.1995 under various sections, including sections 302 IPC was registered.
(3.) In the aforesaid FIR, the petitioner and twelve others were convicted and sentenced to undergo life imprisonment under Section 302 IPC, apart from other sentences vide judgment dated 28.5.2003. Aggrieved by the aforesaid order, the appeal bearing Crl.Appeal No.524-DB of 2003 was filed by the petitioner which was allowed vide judgment dated 16.6.2006 setting aside the conviction awarded under Section 302 IPC. However, the conviction and sentence under remaining sections 326/149,324/149 and 323/149 and 148 IPC were maintained. He was sentenced to undergo rigorous imprisonment for five years along with fine of Rs.300/-.;