CHELLAMMAL Vs. STATE

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and the Learned Government Advocate (Crl.Side) for the Respondents.

(2.) According to the Petitioner/mother of the Detenu, her son Perumal @ Pethaperumal was arrested by the Inspector of Police, Manoor Police Station, Tirunelveli District, in respect of an offence under Sec. 302 of the Indian Penal Code and later, the Learned First Additional District Judge, Thirunelveli, had convicted and sentenced him to undergo life imprisonment and he was also directed to pay a fine of Rs. 5000.00, in default of payment of the said fine amount, he was directed to undergo one year Rigorous Imprisonment and lodged in the Central Prison, Palayamkottai, Thirunelveli District. Subsequently, he was transferred and now he is lodged at Central Prison, Vellore District.

(3.) The Learned Counsel for the Petitioner submits that as against the judgment in S.C.No.296 of 2016, the Petitioner's son, viz., Perumal @ Pethaperumal, filed Criminal Appeal No (MD).301 of 2011 on the file of the Madurai Bench of Madras High Court and the said Appeal was dismissed by this Court. Latter, the matter is further taken to the Honourable Supreme Court of India, where the Appeal preferred by the Petitioner's son is pending.