PRAKASH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner (CTP No.7563) has been convicted and sentenced to undergo life imprisonment in SC No.41/2013 by the learned I Addl. District and Sessions Court, Mandya for the offences punishable under Sec. 302 of IPC.

(2.) As of today, the petitioners has served more than 14 years and seven months. The Advisory Committee taking into account the conduct of the petitioner has recommended to the respondent No.2 to consider the case of the petitioner for premature release.

(3.) The petitioner's grievance is that despite the recommendation made by the Advisory Committee, the respondent No.2 has not considered the same as of today.