HARISHANKAR Vs. STATE OF U P AND OTHERS

JUDGEMENT

(1.) Heard Sri Manish Chand Umrao, learned counsel for the petitioner as well as learned A.G.A. appearing for the State-respondents and perused the record.

(2.) By way of this writ petition, the petitioner seeks a writ of certiorari quashing the Government order dated 22nd January 2011 and also for a direction to the State Government for remission of life sentence of the petitioner in exercise of power under Sub Section (1) of Section 432 of Code of Criminal Procedure, 1973.

(3.) It is pleaded in the case in hand that the petitioner alongwith other co-accused committed the murder of four persons and were convicted under Sections 147, 148, 149, 307 and 302 I.P.C. and awarded life imprisonment by the trial court on 10.10.1983. It is stated that the petitioner moved application for premature release before the State Government on 26.9.2007, but the State Government on 26th of October, 2007 rejected the prayer of the petitioner for premature release.