LAWS(P&H)-2017-12-34

RAJENDER KUMAR Vs. STATE OF HARYANA AND OTHERS

Decided On December 12, 2017
RAJENDER KUMAR Appellant
V/S
State Of Haryana And Others Respondents

JUDGEMENT

(1.) Petitioner-Rajender Kumar was convicted vide judgment dated 04.06.2004 passed by learned Additional Sessions Judge, Ambala in case bearing FIR No. RC7(S)/96 SIU.V dated 29.10.1996, registered by CBI at Police Station SIU.V./SIC New Delhi for offences punishable under Sections 302, 302 read with Sections 34 and 120-B of Indian Penal Code (for short 'IPC') and awarded the sentence as follows:- <FRM>JUDGEMENT_34_LAWS(P&H)12_2017_1.html</FRM>

(2.) The appeal filed by petitioner (CRA-D-638-DB of 2004) was dismissed. As per custody certificate placed on file, the petitioner has undergone sentence upto 21.11.2017 as follows:- <FRM>JUDGEMENT_34_LAWS(P&H)12_2017_2.html</FRM>

(3.) It is not disputed that pre-mature release of the petitioner is to be considered as per Government Policy circulated vide letter dated 12.04.2002 (later referred to as "the 2002 Policy"). The competent authority considered the case of petitioner for his pre-mature release. The same was declined vide order dated 03.03.2017 with the observations as follows:-