KASTURI Vs. INSPECTOR OF POLICE, KALLUGUMALAI POLICE

JUDGEMENT

(1.) THE petitioner prays for issuance of a Writ, in the nature of Habeas Corpus for release of the detenu Venkatesh @ Durai, Son of Balu, detained in Central Prison, Palayamkottai on being convicted in S.C.No.180 of 2007 dated 09.06.2008 by the learned Principal Sessions Judge, Tuticorin and confirmed in Criminal Appeal No.332 of 2008 by this Court on 01.07.2009.

(2.) THE petitioner is the mother of the detenu / sole accused in S.C.No.180 of 2007 on the file of the learned Principal Sessions Judge, Tuticorin for offences under Section 302, 307 and 392 read with 397 I.P.C. The detenu was sentenced to undergo life imprisonment, and R.I for 7 years respectively with fine. The sentences were ordered to run concurrently.

(3.) THE authenticity of the Birth Certificate is not disputed by the State.