ANNA DASHRATH RANU AHITE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BY this Writ Petition, the convict Anna @ Dasharath Ranu Ahire seeks his premature release after completion of 22 years, including all remissions, subject to actual imprisonment of 14 years. The petitioner has been convicted and sentenced to suffer imprisonment of 14 years. The petitioner has been convicted and sentenced to suffer imprisonment for life for an offence punishable under section 302 of the Indian Penal Code for having killed his wife. The petitioner came to be convicted by the learned Addl. Sessions Judge, Thane, by his judgment and order dated 29th June 1982 in Sessions Case No. 43 of 1982.

(2.) IT is the contention of the petitioner that the State has erred in categorising him under category 1(c) of the Guidelines for premature release of prisoners sentenced to life imprisonments or to death penalty committed to life imprisonment after 18th December 1978, which reads as under : -

(3.) IN the result, the petition fails and the rule is discharged.