SATNAM SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Present petition under Article 226 of the Constitution of India is for issuance of directions to the respondents to release the petitioner prematurely on usual terms and conditions as per Government policy dated 8.7.1991 [Annexure P/1].

(2.) Petitioner, in this case, was arrested on the basis of FIR No 238 dated 30.12.1996 under Sections 302, 148 read with Section 149 IPC registered at Police Station Lopoke, District Amritsar. He was tried for the said offences and convicted and sentenced to undergo Life Imprisonment vide judgment dated 12.07.1999. Criminal Appeal No.396-DB-1999 filed by him was dismissed by this Court on 7.1.2008.

(3.) Learned counsel for the petitioner submitted that the petitioner has already undergone more than 10 years and 5 months of actual sentence and more than 18 years with remissions as is clear from the following table, reproduced by the petitioner in Para No. 3 of his writ petition:- <FRM>JUDGEMENT_512_LAWS(P&H)9_2015_1.html</FRM>