JOGINDER SINGH Vs. THE INSPECTOR GENERAL, PRISONS HARYANA

JUDGEMENT

(1.) JOGINDER Singh, life convict-petitioner has moved this criminal miscellaneous under Section 482, Cr.P.C. for quashing of the three 'jail punishments' dated 4/5/6.5.1991 respectively, and also for the grant of agricultural parole.

(2.) THE petitioner has been undergoing life imprisonment under the orders of the learned Sessions Judge, Karnal since 29.11.1985. He applied for parole, but the same was not allowed on the basis that he had been awarded the three aforementioned 'jail punishments'. No 'judicial appraisal' thereof has been carried out by the learned Sessions Judge, as required by law.

(3.) SURAT Singh v. State of Punjab, 1990(1) Recent CR 679 it was held that the Session Judge is required to apply his mind to the facts and circumstances of the case and pass a speaking order regarding the proposed punishment or the punishment awarded to a prisoner. This view was followed by J.S. Sekhon, J. in Raunak Ram v. State of Haryana and another, 1991(1) Recent CR 466.