The Supreme Court Bench comprising Justice L. Nageswara Rao and Justice B. R. Gavai in the case title Md. Alfaz Ali v. The State of Assam 2021 Latest Caselaw 390 SC dated 14-09-2021 give their opinion on whether life term constitutes simple or rigorous imprisonment?
Facts of the Case:
In the instant case, the two appeals have been filed by murder convicts challenging their conviction under section 302 of IPC. Both the appeals were dismissed, one by the Gauhati High Court and the other by the Himachal Pradesh High Court. In both cases, the murder convicts were sentenced to rigorous imprisonment for life for killing their wives. The murder convicts have filed the SLPs assailing the judgment of the High Courts by which their conviction and sentence under Section 302 IPC was upheld.
Court’s observation and Judgement:
The Apex Court Bench has held that the issue is no more res integra as it is covered by a judgment of this Court in Naib Singh v. State of Punjab & Ors. 1983 Latest Caselaw 44 SC. In the said judgment the Supreme Court held that the sentence of imprisonment for life has to be equated to rigorous imprisonment for life. There is no need to re-examine the limited point for which notice was issued. Therefore, the Special Leave Petitions are dismissed.
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