J XAVIERD SOUZA Vs. STATE OF GOA

JUDGEMENT

(1.) Rule.

(2.) Heard forthwith.

(3.) The petitioner is undergoing life imprisonment under section 302 I. P. C. and has already undergone imprisonment of 18 years, 5 months and 6 days. The petitioner approached this Court in Criminal Writ petition No. 26/2003 and the learned division Bench of this Court by order dated 6-10-2003 rejected the plea of the petitioner for his early release after perusing the report of committee for the review of sentences. The Review Committee for the review of sentences. The Review Committee had then stated that the police authorities had submitted report that the petitioner may not be accepted in society in the event of his release. The Division Bench of this court was of the view that the ground on which the petitioner's plea was rejected could not be termed as extraneous.