AVTAR SINGH KARLA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) AVTAR Singh, petitioner herein, was tried, convicted and sentenced to undergo imprisonment for life vide judgment of conviction and order of sentence dated 3.7.1982 of Sessions Judge, Patiala. He has filed this petition under section 482, Criminal Procedure Code, read with Articles 226/227 of the Constitution of India, for the grant of premature release. Learned counsel for the petitioner has pressed two points :-

(2.) I have given a thoughtful consideration to the aforesaid arguments. First argument first. In para 3 of the order of January 9, 1992, it has been stated as under :-

(3.) COMBINED reading of order dated 9.1.1992 and the above provisions would show that the petitioner had been punished for having committed jail offence and that his case was not covered by the said provisions of para 575 of the Punjab Jail Manual. First argument, therefore, is without any force.