SUNDER PAL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is a petition filed by Sunder Pal Singh (hereinafter described as the petitioner) under section 482, Code of Criminal Procedure read with Articles 226/227 of the Constitution of India, praying that instead of reconsidering the case of premature release of the petitioner, he should be directed to be released, forthwith on usual terms and conditions.

(2.) THE petitioner was tried alongwith others for the offence punishable under Section 302 IPC by the learned Additional Sessions Judge, Sirsa. He was sentenced to undergo imprisonment for life upto 5.2.1995, the petitioner has undergone substantive sentence of 13 years 10 months and 5 days including the undertrial period. He has earned remission of 5 years, 7 months and 7 days. There is nothing to indicate that he was found guilty of any jail offence during the undertrial period of his sentence.

(3.) IN compliance with the directions of this Court the case of premature release of the petitioner was considered by the State Level Committee. It was pointed out that petitioner along with 11 other persons had murdered two persons and injured 5. There was a dispute about the piece of land. The State Level Committee concluded that petitioner has committed 2 gruesome murders in a premeditated manner and that the case of his premature release will be considered after completion of 14 years actual sentence including undertrial period.