CHHATU Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner, Chhatu son of Puran Ram, a life convict undergoing sentence in Central Jail, Hissar, has filed this petition under Arts. 226/227 of the Constitution of India read with S. 482 of the Code of Criminal Procedure for his pre-mature release.

(2.) The brief facts are that the petitioner along with two others was tried by the Additional Sessions Judge, Sirsa, for the offences under Ss. 302 and 325/34, Indian Penal Code. He was convicted under S. 302, I.P.C., and sentenced to undergo life imprisonment and to pay a fine of Rs. 250/-, in default, further to undergo rigorous imprisonment for six months. His appeal against conviction and sentence did not find favour with this Court and the same was rejected by order dated May 16, 1983.

(3.) The petitioner was arrested in the aforesaid case on 19-4-1982 and since then he has continuously remained in custody. He has undergone 12 years 8 months and 2 days substantive sentence as on 15-9-1995 since the day of his arrest. The split-up of his sentence is as under :-