DILIP S.SHETYE Vs. STATE SENTENCE REVIEW BOARD

JUDGEMENT

(1.) Heard Mr. Dilip Shetye in person and Mr. Pravin Faldessai, the learned Additional Public Prosecutor for the respondents.

(2.) The petitioner, who is a convict, challenges the decision of the State Sentence Review Board taken in its meeting held on 18.09.2020 and seeks his release from incarceration, since, by now, he has completed almost 20 years in prison.

(3.) The record indicates that by judgment dated 27.02.2002 the Sessions Judge, North Goa at Panaji convicted the prisoner for offence under Section 302 of IPC and sentenced him to life imprisonment and payment of fine of Rs. 5000/- and in default to suffer rigorous imprisonment for 6 months. The appeal against this judgment and order was dismissed by this Court vide Judgment and Order dated 25.02.2003.