Kerala High Court
Ayisha vs State Of Kerala on 18 August, 2003
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
TUESDAY, THE 1ST DAY OF MARCH 2016/11TH PHALGUNA, 1937
WP(C).No. 5223 of 2016 (C)
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PETITIONER:
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AYISHA, AGED 64 YEARS,
D/O.MUHAMMED, MUTUKKADAN, THEKKEKOLAMBU,
PINAKKAL PO, CHENGOTTUR AMSOM, CHOONOOR DESOM,
MALAPPURAM DISTRICT, NOW UNDERGOING IMPRISONMENT
IN VANITHA JAIL (F.C.NO.57) VIYYOOR,
THRISSUR DISTRICT, PIN- 680 010.
BY ADVS.SRI.MANJU ANTONEY
SMT.P.MAMATHA
SRI.R.ANAS MUHAMMED SHAMNAD
SMT.A.G.MARIYA JASNA
RESPONDENT:
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STATE OF KERALA
REPRESENTED BY SECRETARYTO GOVERNMENT,
DEPARTMENT OF HOME, GOVERNMENT SECRETARIATE,
THIRUVANANTHAPURAM, PIN - 695 001.
BY GOVERNMENT PLEADER SMT.C.K.SHERIN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 01-03-2016, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
RV
WP(C).No. 5223 of 2016 (C)
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APPENDIX
PETITIONERS' EXHIBITS
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EXHIBIT P1: TRUE COPY OF THE JUGMENT OF CONVICTION AND SENTENCE
DATED 18.8.2003 PASSED BY THE ADDL. SESSIONS (FAST TRACK
COURT NO.1) MANJERI IN S.C.NO.102/2001.
EXHIBIT P2: TRUE COPY OF JUDGMENT DATED 15.6.2006 IN CRL.A.1665/2005.
EXHIBIT P3: TRUE COPY OF APPLICATION DATED 26.10.2006 FILED BY THE
PETITIONER FOR REMISSION OF SENTENCE TO THE RESPONDENT
EXHIBIT P4: TRUE COPY OF ORDER DATED 30.4.2014 IN A SIMILAR CASE, G.O(MS)
NO.84/2014/HOME) PASSED BY GOVERNMENT OF KERALA
EXHIBIT P5: TRUE COPY OF THE REPORT DATED 21.12.2015 GIVEN BY THE
SUPERINTENDENT OF WOMEN'S PRISON, VIYYUR IN FAVOUR OF THE
PETITONER
RESPONDENTS' EXHIBITS
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NIL
/TRUE COPY/
P.S. TO JUDGE
RV
A. MUHAMED MUSTAQUE, J.
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W.P.(C). No.5223 of 2016
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Dated this the 1st day of March, 2016
JUDGMENT
The petitioner is an accused who has been convicted for infanticide. She is undergoing life imprisonment. It appears that she suffered imprisonment for more than 12 years. The petitioner approached the Government for remission of sentence. Ext.P3 is her request in this regard.
2. In view of the limited request of the petitioner, there shall be a direction to the respondent to consider Ext.P3 request for remission of sentence and pass orders in accordance with law, within a period of three months from the date of receipt of a copy of this judgment.
The writ petition is disposed of.
sd/ A. MUHAMED MUSTAQUE, JUDGE.
Kp/-/1.3.16