PUTTASWAMY Vs. PRINCIPAL SECRETARY DEPARTMENT OF HOME AFFAIRS

JUDGEMENT

(1.) The petitioner is before this Court praying for a writ of mandamus to release the petitioner on parole for attending his son 's marriage to be held on 20/3/2022 at Kengal, Channapatna Taluk, Ramanagara District.

(2.) Heard Sri. Hanumanthappa B.Haravigowdar, learned counsel for the petitioner and Sri. M. Vinod Kumar, learned Additional Government Advocate for the respondents.

(3.) Learned counsel for petitioner would submit that, the petitioner was convicted in CC No.184/1998 on the file of Principal Civil Judge (Jr.Dn) and JMFC at Kunigal for the offence under Sec. 304(A) of IPC and sentenced to undergo Simple Imprisonment for one year and to pay fine, against which, the petitioner had preferred an appeal in Criminal Appeal No. 124/2007 before the First Appellate Court viz., Fast Track Court-II at Tumakuru. The First Appellate Court confirmed the judgment of conviction passed by the trial Court, against which the petitioner was before this Court in Criminal Revision Petition No.567/2012. This Court vide order dtd. 19/8/2021 though confirmed the judgment of the trial Court, altered the sentence of Simple Imprisonment from one year to Simple Imprisonment for two months.