RAMA KISHORE SAHAKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Issue Rule returnable forthwith. The learned APP waives service of Rule on behalf of the respondents. With consent of the learned Counsel for the parties, the petition is taken up for final hearing.

(2.) The petitioner has been convicted for the offence punishable under Sec. 302 of the Indian Penal Code. The question that arises for consideration is whether petitioner should be put in category 3(b) of Government Resolution dtd. 15/3/2010

(3.) The facts indicate that there was dispute between two families which resulted into murder. Respondent No.2 has put petitioner in category 4(d) of Government Resolution dtd. 15/3/2010. The resolution pertains to guidelines for pre mature release of prisoners. As per category 4(d), petitioner will be released after 24 years including period of set off.