LAWS(MAD)-2010-7-677

JEGADISH Vs. INSPECTOR OF POLICE AND SUPERINTENDENT OF CENTRAL JAIL

Decided On July 20, 2010
Jegadish Appellant
V/S
Inspector Of Police And Superintendent Of Central Jail Respondents

JUDGEMENT

(1.) Invoking the writ jurisdiction of the Court, this petition is brought forth by the father of Elian @ Elilan, who is the 3rd accused in S.C. No. 237 of 2004, whereby he was sentenced to life imprisonment along with a fine of Rs. 3,000/- and default sentence for each count for the offence under Section 302 (3 counts) I.P.C., one year Rigorous Imprisonment for each count for the offence under Section 148 (2 counts) I.P.C. and one month Rigorous Imprisonment for each count for the offence under Section 341 of I.P.C. and all the sentences are to run concurrently, and the same was confirmed by this Court in Crl. A. No. 156 of 2007.

(2.) Affidavit filed in support of the petition is perused. The Court heard the learned Counsel on either side.

(3.) The learned Counsel for the Petitioner would submit that the son of the petitioner was found guilty in S.C. No. 237 of 2004, referred to above, by the Court of Sessions, and subsequently, an appeal was made therefrom in C.A. No. 156 of 2007, and the sentences were affirmed by this Court on 08.04.2008.