GURDEV Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner has sought intervention of this Court under Articles 226/227 of the Constitution of India seeking to quash/set aside order dated 03.06.2013 (Annexure P -2) passed by respondent No.1 declining the premature release case of petitioner.

(2.) PETITIONER was convicted in FIR No.523 dated 24.11.1997 for offences under Sections 376/302 IPC, Police Station Kalayat, District Kaithal vide judgement dated 16.8.1999 passed by the trial Court. His appeal against the judgement of conviction and award of sentence was dismissed by this Court on 23.5.2008.

(3.) PETITIONER was awarded imprisonment for life for offence under Section 302 IPC and Rigorous Imprisonment for 10 years for offence under Section 376 IPC and to pay small amount of fine on both these counts.