- (1.) Convict petitioner has sought first parole for a period of 20 days under Rule 9 of the Rajasthan Prisoners (Release on Parole) Rules, 1958 (to be referred hereinafter as the Parole Rules).
(2.) The petitioner was convicted and sentenced for life imprisonment by learned Additional Sessions Judge, Bandikui, District Dausa vide judgment dt. 13th October, 2008 in Sessions Case No. 5/07 Under Section 302 IPC.
(3.) As per contents of the petition, the petitioner has served sentence more than 5 yrs. & 5 months.;