SHANTHAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, wife of the convict, is before this Court seeking release of her husband on grant of parole.

(2.) Heard Sri Rakshith R, learned counsel appearing for petitioner and Sri Rahul Cariappa, learned Additional Government Advocate appearing for respondents.

(3.) The husband of the petitioner gets embroiled in a crime and is convicted in S.C.No.297 of 2008 for offence punishable under Sec. 302 of the IPC.