MANJA @ MANJUNATHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner convict is before this Court seeking the following prayer:

(2.) Heard Sri. Sharath J.M., learned counsel for petitioner and Sri Rahul Cariappa, learned Additional Government Advocate for the respondents.

(3.) The petitioner gets embroiled in a crime and is tried in S.C.No.7565 for the offences under Ss. 302 and 498A of the IPC and Ss. 3, 4 and 6 of the Dowry Prohibition Act. The convict as indicated in the prison certificate has suffered imprisonment for a period of 12 years and 6 months. Including remission, the total days of imprisonment he has spent in prison is 15 years 2 months.