T.ANGAYARKANNI Vs. HOME SECRETARY

JUDGEMENT

(1.) The matter is heard through video-conferencing.

(2.) This petition has been filed by the wife of the convict seeking leave for a month as has been convicted for three years imprisonment for the offence under Sections 109 read with 364 of Indian Penal Code in SC.No.03 of 2003 by the learned Additional Sessions Judge, Poonamallee.

(3.) The learned Counsel for the Petitioner submitted that the convict has already undergone one year and four months of imprisonment. He further submitted that the convict has got two daughters who are studying degree and the presence of the convict is necessary for managing the family expenses and for the educational expenses of his daughters. Hence, he prays for granting leave to the Petitioner.