MUKHITAR MASIH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Mukhtiar Masih son of Rana Masih was arrested for an offence under section 302 of the Indian Penal Code on 21.7.1981 and thereafter he was sentenced to imprisonment for life on 7.4.1982. Thus, the petitioner has been in custody since 21.7.1981.

(2.) On behalf of this lifer, this present petition has been moved for premature release alleging that the mother of the convict has died and his father is aged 75 years and a daughter aged 17 or 18 is marriageable.

(3.) The reply filed on behalf of the State of Punjab, dated 5.9.1991 shows that by now the convict has spent a little more than 10 years actual sentence and besides this, he has earned remissions of more than 6 years and one month.