(1.) Rule. Rule is made returnable forthwith. Heard finally with consent of learned counsel for both the parties.
(2.) By way of this petition, the petitioner/convict who is undergoing sentence of life imprisonment under Sec. 302, 120(b) of the Indian Penal Code, seeks remission of sentence for a period of three months in terms of Notification dated 06/06/2017 issued on the occasion of 125th birth anniversary of Dr. Babasaheb Ambedkar.
(3.) We have perused the petition, aforesaid notification so also the opinion of the learned Additional Sessions Judge, Warora dated 25.09.2017. As per aforesaid notification, a convict who is undergoing sentence for a period of more than five years and upto life imprisonment, is entitled for remission of three months in his sentence, provided his case does not fall under any of the exceptions as provided in the said notification.