SOPAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) In this petition under Article 226 and 227 of the Constitution of India, the petitioner is seeking premature release under sec. 432 of the Code of Criminal Procedure pursuant to the guidelines framed by the State Government under Sec. 433 of the Code of Criminal Procedure.

(3.) The petitioner with other accused has been convicted for murder of his wife Kalpana on account of dowry and was sentenced to life imprisonment under Sec. 302 of the Indian Penal Code. He has undergone 16 years of actual imprisonment and with inclusion of remission it would constitute 24 years of imprisonment.