SINDHU Vs. STATE OF KERALA, REPRESENTED BY THE SECRETARY, HOME DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM

JUDGEMENT

(1.) Petitioner is wife of the 1st accused in Sessions Case No.647 of 2009 before the Additional Sessions Judge-VI, Kollam, who has been convicted for offences punishable under Sections 392, 302 and 201 read with Section 34 IPC. For the offence punishable under Section 392 IPC, husband of the petitioner was sentenced for 7 years' rigorous imprisonment. For the offence under Section 302 IPC, he was sentenced to undergo imprisonment for life and further three months' imprisonment for an offence under Section 201 IPC. Prayer in the petition is as follows:

(2.) Heard the learned counsel for the petitioner and the learned Senior Public Prosecutor.

(3.) The prayer in the petition is opposed by the learned Public Prosecutor on the ground that provisions in the Kerala Prison and Correctional Services Rules, 2014 stipulate the conditions in which a convict can claim parole. Rule 397 of the said rule provides for ordinary parole and emergency parole. Rule 397 (l) reads thus: VERNACULAR MATTER