OMKARMURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking a direction by issuance of a writ in the nature of mandamus directing respondents 1, 3 and 4 to place the case of the petitioner before the Life Convicts Premature Release Committee ('the Committee' for short), the 2nd respondent.

(2.) Heard Sri.K.B.Monesh Kumar, learned counsel appearing for petitioner and Sri.B.V.Krishna, learned Additional Government Advocate appearing for respondents.

(3.) Facts adumbrated are as follows: The petitioner gets embroiled in a crime which ends up in his conviction in S.C.No.52/2008. On the registration of a crime for the offences punishable under Ss. 201, 302 and 376 of the IPC, the petitioner was convicted and sentenced to undergo imprisonment for life. By then, the petitioner was already in custody from 23/11/2007 itself, and continued to be in custody till the learned Sessions Judge convicted him for the aforesaid offences on 12/10/2010.