XXXX GUWAHATI, ASSAM Vs. IN RE - STATE OF ASSAM AND ANR REP BY PRINCIPAL SECRETARY, HOME (B) DEPTT, GOVT OF ASSAM

JUDGEMENT

(1.) This Suo Motu Criminal Petition has been registered on the basis of letter dated 15.5.2018 of the Superintendent, District Jail, Kokrajhar in respect to remission and commutation of sentence of life convict Budhrai Murmu.

(2.) Budhrai Murmu has been convicted under Section 302 of the Indian Penal Code and sentenced to imprisonment for life vide judgment dated 10.5.2002 passed by the Additional Sessions Judge (Ad-hoc), Kokrajhar in Sessions Case No.48/2001. His conviction and sentence has also been confirmed by this High Court vide judgment dated 6.2008 passed in Criminal Appeal No.280(J)/200

(3.) The Superintendent, District Jail, Kokrajhar has mentioned that Budhrai Murmu has already completed actual imprisonment of 16 years 4 days and total 21 years 4 months and 25 days with remission as on 14.5.2018.