DAMJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By an order dated 3/01/1985, the State government of maharashtra, in exercise of the powers conferred by Ss. (1 of section 432 of the Code of Criminal Procedure, 1973, purported to remit that portion of the sentence of imprisonment, which is in excess of 20 years of total imprisonment, including all remissions, is the case of the petitioner undergoing imprisonment for life on his conviction under Section 302 of the Indian Penal Code, 1860, subject to his good behaviour and conduct in prison. The impugned order declining to give to the petitioner the benefit of premature release does not disclose any reasons. Presumably, the government was misled that the case of the petitioner is governed by S. 433-A of the Code. According to the decision of this court in Maru Ram v. Union of India , the provision contained in Section 433-A of the Code is not applicable in those cases where the conviction was recorded prior to 18/12/1978 i. e. the date on which Section433-A was introduced by the Code of Criminal Procedure (Amendment) act, 1976.

(2.) We must accordingly allow the petition, and issue a direction to the State government to reconsider and dispose of the application made by the petitioner for premature release within a period of four weeks from today. It shall be open to the government to come to its own decision as to whether the benefit of premature release should be extended to the petitioner or not, having regard to all the attendant facts and circumstances of the case.