MANJUSHA BINEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner has approached this Court seeking for some indulgence in respect of granting of parole to the husband of the petitioner, who is a convict (convict No.7457) undergoing imprisonment in the Central Prison, Viyyur, Thrissur District having been convicted and sentenced from 17-05-2008 onwards. THE sentence of 8 years of imprisonment was ordered by the Sessions Court, Alappuzha in Sessions Case No.1/2006 charged under Sections 302 and 120B of the Indian Penal Code. It is stated that appeal is pending.

(2.) IN the course of the proceedings as above, the father of the convict took his last breath on 07-05-2011 as borne by Ext.P3 death certificate, pursuant to which the petitioner wanted to have parole to attend the funeral of the father. The issue was taken up before this court by the present petitioner by filing W.P.(C) No.13251/2011, wherein Ext.P4 verdict was passed on 10-05-2011 granting parole subject to the following conditions:

(3.) HEARD the learned counsel for the petitioner and also the learned Government Pleader appearing for the respondents.