M. RAJESHWARI Vs. ADDITIONAL DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) This writ petition has been filed to direct the respondents to grant leave (Parole) to the petitioner's sister namely Mrs.Subbulakshmi (FCP No. 106) wife of Kumaragurubaran, under Terminally Ill Prisoner category who is undergoing sentence in Special Prison for Women, Madurai .

(2.) Heard Mr.Karthick R.J, learned counsel appearing for the petitioner and Mr.R.Anandharaj, learned Additional Public Prosecutor appearing for the respondents.

(3.) The case of the petitioner is that the convict by name, Subbulakshmi, wife of Kumakuruparan, is the sister of the petitioner and she was married. But her life was not successful, which ended in the death of her husband. The convict was convicted by the IV Additional Sessions Judge, Dindigul, on 16.11.2017, for the offenses punishable under Section 302 of IPC for having murdered her husband and sentenced to undergo life imprisonment and for Section 201 of IPC, sentenced to undergo 5 years imprisonment and Rs.1000/- fine was imposed. Against the judgment, the convict preferred Cr.A.No.66 of 2018 before this Court and this Court, by judgment dated 16.12.2019, modified the said conviction and sentence to one under Section 304 (i) of IPC and sentenced to undergo four years imprisonment and one thousand rupees fine. The same sentence was imposed for offense under section 201 IPC also. Both sentences were ordered to run concurrently. Pursuant to the same, now the convict is confined in Special Prison for Women, Madurai.