KAVITHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The wife of the convict is the doors of this Court seeking grant of general parole to her husband, who is now serving life sentence and has completed 9 years and 3 months for an offence punishable under Sec. 302 of the IPC.

(2.) Heard Smt. Umme Salma, learned counsel appearing for the petitioner, Sri. Rahul Cariappa, learned AGA appearing for the respondents and have perused the material on record.

(3.) Learned counsel appearing for the petitioner submits that the parole is sought on the score that the current residence is in a dilapidated condition and the husband of the petitioner's presence for the repair of the house is necessary since that is the only shelter available to the present petitioner.