MAHADEO DHONDIBA KAMBLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule returnable forthwith. Heard finally by consent of parties.

(2.) The petitioner has challenged his categorization in Category 1 (e) and requiring him to continue in jail until completion of 28 years. Such Category (e) reads as follows :- " e)Where the crime is committed with exceptional violence or with perversity. 28 years. "

(3.) It is seen from the body of the said Judgment that the motive behind commission of offence, as revealed from the Dying Declaration of the deceased, is apparent. Accused had put the deceased ablaze by pouring kerosene on her because she refused to offer herself for sexual company to one Police Constable, from whom, according to her, accused had taken Rs. 100/-, and he wanted her to live the life of a prostitute.