KUSUM DEVIDAS WANKHEDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS criminal writ petition has been sent through Post by the petitioner Sau. Kusum who is the wife of Devidas Wankhede who has been convicted under section 304 of the Indian Penal Code and sentenced to undergo 7 years of imprisonment by an order dated 17-11-1993 passed by this Honble Court.

(2.) THE petitioner did not engage any Advocate but sent this petition for release of her husband from the prison as it is her contention that he has already undergone the sentence which was imposed on him and has completed 8 years, 3 months and 19 days of imprisonment including the various remissions to which he is entitled according to law. Since there is no Advocate appearing on her behalf, this Court vide order dated 1-3-2002 appointed Miss Anita Gupta to appear on her behalf as a Counsel from the legal aid panel.

(3.) RULE was granted on 5th April, 2002, and it was made returnable in two weeks. The State Government has filed its submissions on affidavit dated 22-3-2002.