BHUVANESHA T.P. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is stated to be accused has been convicted.

(2.) Learned counsel for the petitioner submits that insofar as the sentence is concerned, he has undergone detention of 12 years 11 days and he is eligible for remission of 1 year 10 months and 18 days.

(3.) It is further submitted that he has completed technically 14 years 1 month and 21 days of imprisonment and his application requires to be considered suo-moto for placing before the Advisory Board for premature release.