MATA PRASAD Vs. STATE OF U.P.

JUDGEMENT

(1.) Admit.

(2.) The petitioner has taken recourse to Article 32 of the Constitution of India for a direction for consideration of his case for premature release from prison as per the policy dtd. 1/8/2018 and consequently to release the petitioner forthwith.

(3.) The petitioner along with his younger brother and father were tried for offences under Sec. 302/307/323/34 of the IPC and post-trial were convicted in sentence to maximum imprisonment for life with a judgment dtd. 30/9/2004 passed in Session Trial No.208 of 1999 arising from FIR No.380/1999 at P.S. Gosaiganj, Sultanpur. The petitioner aggrieved by the said judgment filed the appeal before the High Court of Judicature at Allahabad in Criminal Appeal No.2247/2004. 17 years hence the appeal is still pending adjudication.