ASHOK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) With the consent of learned counsel for rival parties, heard finally at the stage of admission.

(2.) This petition is filed by the convict in Sessions Case No.2/2006, whereby he was sentenced to suffer life imprisonment. On completion of 14 years of imprisonment, the petitioner has sought remission and in that regard, the impugned order came to be passed on 11/11/2020, whereby the petitioner was put in Category 3(d) of the guidelines of 1992 and 4(e) of guidelines of 15/3/2010, whereby he was called upon to undergo imprisonment for 26 years.

(3.) It is the case of the petitioner that, the incident in which the deceased has died, occurred out of family feud and hence, for the purpose of categorising him for remission, both in guidelines of 1992 as well as 2010, he would at the most come in Category 2(b) and 3(b) respectively.