Supreme Court: The bench of Arun Mishra and Vineet Saran, JJ has dismissed the petition seeking review of it’s July 5, 2019 judgment which had upheld the conviction of nine people involved in the murder of former Gujarat home minister Haren Pandya. Pandya was a minister of state for home in the then Narendra Modi government in Gujarat and was shot dead on March 26, 2003, during a morning walk near Ahmedabad’s law garden area.
Dismissing the review petitions, the Court stated,
“The order, of which review has been sought, does not suffer from any error apparent warranting its reconsideration. The review petitions are, accordingly, dismissed.”
The Supreme Court had in its judgment in CBI v. Mohd. Parvez Abdul Kayuum, 2019 SCC OnLine SC 832 sentenced nine out of twelve convicts to life imprisonment after setting aside their acquittal by the Gujarat High Court.
Three other accused were sentenced to varying jail terms for charges of criminal conspiracy and offences under the Prevention of Terrorism Act (POTA) in 2007.
(ANI)