KHUSHI RAM @ MAJOR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner, who is undergoing life imprisonment, has approached this Court seeking setting aside of order dated 23.2.2019 (Annexure P-6), passed by respondent no.3, Superintendent of Jail, Gurugram, vide which a representation submitted by petitioner for his 'premature' release, has been rejected.

(2.) The petitioner was convicted vide judgment dated 14.9.2009 (Annexure P-1) passed by learned Sessions Judge, Gurgaon for offences punishable under Sections 302 IPC and under section 25 of Arms Act, for having committed murder of Monu. The petitioner challenged his conviction by way of filing Criminal Appeal i.e. CRA-D-1003-DB of 2009, which was dismissed vide judgement dated 17.5.2013. The sentences imposed for both the offences, which were ordered to run concurrently, are as follows:

(3.) The petitioner, admittedly, as on 14.12.2019, has undergone the following sentence: