PRAHLAD Vs. STATE

JUDGEMENT

(1.) The convict-prisoner Prahlad has been denied first parole vide Adverse Recommendation dtd. 11/3/2019 by the District Parole Advisory Committee, Udaipur.

(2.) It is mentioned in the record of proceedings that the convict prisoner is under trial in nine cases of theft and thus, he being of criminal nature, the villagers are afraid of the convict that if released on parole, the accused may commit some offence with the complainant party as well.

(3.) We summoned the criminal antecedent report of the convict which has been placed on record. As per the antecedent report, from the nine cases registered against the convict (excluding the one in which he is serving life imprisonment), he has been acquitted in four cases; is facing trial in three cases and has been convicted in two of those. All the cases in which convict is either under trial or was convicted were registered before the Year 2011. The convict has served more than six years imprisonment in a case involving offences under Ss. 302 and 201 IPC.