DARSHAN DASS Vs. STATE OF PUNJAB & ORS.

JUDGEMENT

(1.) THE petitioner was initially convicted under Section 302 IPC. He preferred an appeal before this Court which was partly allowed on 23.04.2008 as a result of which his conviction was converted under Section 304 Part I IPC and sentence reduced to 10 years' RI. The petitioner applied for his temporary release on parole on the plea of solemnization of marriage of his two daughters on 14.12.2011.

(2.) THE petitioner is in custody since 5th July, 2002.

(3.) THOUGH the above -stated reply is silent with regard to the plea taken by the petitioner that his two daughters are getting married on 14.12.2011, however, learned State counsel has submitted an attested copy of the report submitted by SHO, PS Dharamgarh dated 9/10.11.2011 which does acknowledge the factum of marriage of the two daughters of petitioner on 14.12.2011.