VENCIL ROY MIRANDA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard finally with the consent of learned Counsel for the parties.

(2.) By this petition, the petitioner is seeking directions to the respondents-authority to categorise the petitioner in category (1) of Annexure-II of the guidelines framed by the State Government for premature release in the Government Resolution dtd. 15/03/2010 issued by the Home Department, Mantralaya, Mumbai.

(3.) The present petitioner is undergoing imprisonment for life and is convicted for the offences punishable under MCOC Special Case No.01/2010(1) under Sec. 120-B of the Indian Penal Code (hereinafter referred to as "the IPC" for short) and sentenced to suffer life imprisonment with fine of Rs.25,000.00 only, in default, to suffer rigorous imprisonment for four years. For the offences punishable under Sec. 307 read with Sec. 120-B, 34 of the IPC he is sentenced to suffer life imprisonment with fine of Rs.25,000.00 only, in default, to suffer rigorous imprisonment for four years. He is also convicted under Sec. 3 read with Sec. 25(i-B)(a) of the Indian Arms Act, 1959 and is sentenced to suffer rigorous imprisonment for three years with fine of Rs.1000.00 only, in default, to suffer simple imprisonment for six months. He is also sentenced under Sec. 5(1)(a) read with Sec. 27 of the Indian Arms Act, 1959 and is sentenced to suffer rigorous imprisonment for five years with fine of Rs.1000.00 only, in default, to suffer simple imprisonment for six months and also convicted under Sec. 37(1) read with Sec. 135 of the Bombay Police Act, 1951 and is sentenced to suffer rigorous imprisonment for six months with fine of Rs.500.00 only, in default, to suffer Simple imprisonment for two months.