ROHIT MIYA Vs. STATE OF ASSAM

JUDGEMENT

(1.) The petitioner was convicted under Section 302 IPC and sentenced to life imprisonment. The appeal filed by him was dismissed on 4 April 2012 and the mercy petition filed by the petitioner was rejected by the State on 12 April 2013.

(2.) This writ petition is filed for a direction to the State to consider his pre-mature release taking into account the fact that he is 81 years old. He is also suffering from serious ailments apart from having undergone 13 years of imprisonment.

(3.) It is also submitted that the petitioner was acquitted in the other criminal cases.