DEEPAK MADHAV SURLAKAR Vs. STATE OF GOA

JUDGEMENT

(1.) The Petitioner is the father of the deceased victim Mandar Surlakar. The Petitioner herein seeks to quash and set aside the Minutes of the 8th Meeting of the State Sentence Review Board ('SSRB') constituted under the Goa Prison Rules, 2021 held on 21/5/2025, in which meeting the SSRB recommended the Respondents No. 4 to 6 for premature release. The Respondents No. 4, 5 and 6 ('Respondents') were convicted by the Children's Court, Panaji, Goa, by Judgment and Order dtd. 23/6/2014.

(2.) The Respondents No. 4, 5 and 6 i.e. Accused No. 1, 3 and 4 respectively, were found guilty of offences punishable under Ss. 120-B, 364-A read with 120-B, 302 read with 120-B and 201 read with 120-B of the Indian Penal Code, 1860 ('IPC'), and Sec. 8 of the Goa Children's Act, 2003 ('Children's Act'). There was another Accused No. 2, who was also found guilty of the aforesaid offences. They were all sentenced to suffer imprisonment for life for the offences under Ss. 120-B, 364-A and 302 of the IPC; to rigorous imprisonment for five years for the offences punishable under Sec. 201 of the IPC and Sec. 8 of the Children's Act; and were directed to pay ?10,000/- as fine for each offence, and, in default, to undergo simple imprisonment for three months for each default.

(3.) The Respondents No. 4, 5 and 6 had assailed the Judgment and Order dtd. 24/6/2014 passed by the Children's Court by preferring separate Criminal Appeals before this Court. This Court vide its Judgment and Order dtd. 4/3/2019 dismissed all the Criminal Appeals, maintaining and confirming the conviction and sentence imposed on them by the Children's Court. While dismissing the appeals, this Court in paragraph 229 of its Judgment and Order dtd. 4/3/2019 had observed as under: