S. KARPAGAM Vs. STATE

JUDGEMENT

(1.) The petitioner is the wife of the life convict. Seeking ordinary leave to visit his ailing daughter, who had suffered an accident, the present petition has been filed.

(2.) Heard both sides.

(3.) The learned Additional Public Prosecutor, on instructions, submitted that it is the fact that the daughter of the convict suffered injuries. However, the convict having availed leave on the previous year, he is not entitled to leave as per rule.