RAVI PATIL Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Nigel da Costa Frias, learned Amicus Curiae.

(2.) Rule. Rule is made returnable forthwith, with the consent of and at the request of the learned Counsel for the parties.

(3.) The Petitioner is presently serving life sentence on conviction for the offences punishable under Sections 302 and 201 of the Indian Penal Code. According to the Petitioner, he has undergone 19 years, four months and one month's imprisonment in the Central Jail, at Colvale, Goa, as per the nominal roll furnished to him on or before the date of institution of the present Petition.