SURINDER PAL Vs. STATE

JUDGEMENT

(1.) This is a petition by Surinder Pal, a life convict, for premature release under Para 516-B of the Punjab Jail Manual, as applicable to Delhi. The petitioner was arrested on 7.11.1973 in case F.I.R. No. 999/73 under section 302 of the Indian Penal Code. The facts briefly of the case are that the deceased Mohinder Lat had gone to see a movie and had parked his scooter at the Cinema parking ground. The petitioner along with his co-accused Paramjit Singh unauthorisedly took away the scoter and drove it for their personal use. After the show was over Mohinder Lal saw the petitioner and his co-accused returning to the parking ground on his scooter. On this altercation took place between them and the petitioner is alleged to have stabbed Mohinder with a knife.

(2.) The petitioner was found guilty of the offence charged with and sentenced to imprisonment for life by an Additional Sessions Judge on 23rd May 1975.

(3.) The petitioner admittedly as on 30th September 1986 has undergone a total sentence of 15 years 1 months and 20 days including the under trial period and the remissions earned by him.