THRESSIAMMA JOSE Vs. STATE OF KERALA

JUDGEMENT

(1.) The maternal anguish of a mother, whose son is a convict has compelled her to approach this Court seeking premature release of her son from life imprisonment. The mother claims that her son thoroughly repents for his misdeed and has also transformed competely.

(2.) While studying for his graduation, petitioner's son Rijo Jose (hereinafter referred to as 'the convict') got embroiled in a murder case when he caused the death of a lady by the name of Mariamkutty on 16/6/2000. The trial court convicted the accused for life imprisonment, which was affirmed by this Court on 14/10/2009 in Crl.A.No.1804 of 2005. According to the petitioner, her son has been in jail for the last 22 years and two months as on August 2022, as evidenced by Ext.P6 certificate and hence she pleads for premature release of her son.

(3.) Concededly, the convict has, while in prison, graduated in English Literature obtained Post Graduation also in English Literature, took his Masters in Business Administration and even appeared for the preliminary examination for the Civil Services.