KAMAL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) KAMAL Singh, a life-convict, who is confined in Central Prison, Ambala, seeks his premature release by means of this petition filed under Section 482 of the Code of Criminal Procedure, read with Articles 226/227 of the Constitution of India.

(2.) THE petitioner was convicted under Section 302 IPC and Section 25 of the Arms Act and sentenced to suffer life imprisonment vide judgment dated 6-10-1984 passed by the learned Sessions Judge, Sirsa. The case against the petitioner was that he developed illicit relationship with Smt. Gurmej Kaur, wife of the deceased, Hira Singh, an agriculturist of village Jagmalera. The petitioner had been assisting deceased Hira Singh in agricultural work and residing at village Jagmalera with deceased Hira Singh. The petitioner Kamal Singh is otherwise resident of village Amritsar-Kalan.

(3.) THE petitioner, as staled earlier, was convicted and sentenced to suffer life imprisonment for the offence of murder punishable under Section 302 IPC besides other sentences passed under Section 25 of the Arms Act. The petitioner is now undergoing life imprisonment at Central Prison, Ambala.