RAJ KUMAR @ BITTU Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner, who is undergoing life imprisonment, has approached this Court seeking his 'premature' release, in accordance with policy dated 12.4.2002 (Annexure P-3), framed by State of Haryana.

(2.) The petitioner was convicted vide judgment dated 25.3.2010 (Annexure P-1) passed by learned Additional Sessions Judge, Gurgaon for offences punishable under Sections 148, 285, 323, 506 and 302 IPC and under section 25 of Arms Act, for having committed murder of Amar Singh and Parvesh. The petitioner challenged his conviction by way of filing Criminal Appeal i.e. CRA-D-498-DB of 2010 titled Satbir Singh and others vs. State of Haryana in this Court, which was partly accepted vide judgement dated 28.8.2012 inasmuch as conviction in respect of murder of one of the victims namely Amar Singh was set aside while conviction qua murder of Parvesh was upheld. The sentences imposed for various offences, which were ordered to run concurrently, are as follows:

(3.) The petitioner, admittedly, as on 29.10.2019, has undergone the following sentence: