SHERIN KARANAVAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the convict undergoing imprisonment for life. She was convicted as per the judgment of the Additional Sessions Court (Adhoc), Mavelikkara in S.C No.130 of 2010, for offences inter alia punishable under Section 302 I.P.C. Subsequently, she preferred Crl.Appeal No.1370 of 2010 before this Court, which was also dismissed confirming the conviction and sentence.

(2.) It is submitted by the petitioner that she is having aged mother and a daughter. Daughter is aged 12 years and she now studies in 7th standard. The girl has attained puberty and as mother, the petitioner would like to visit and spend a couple of days with her. Petitioner's presence in the house is essential for performing ceremonies in connection with her daughter's menarche.

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.