CHARANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner was tried for the offence of murder by Sessions Judge, Amritsar, and was convicted for life imprisonment on December 20, 1974. Mr. Jindal states that the petitioner has undergone 10 years, 4 months and 16 days of actual imprisonment and with remissions 19 years, 4 months and 16 days. This calculation is upto July 4, 1987.

(2.) THE main contention of Mr. Jindal is that the petitioner was in Army before he was convicted and his case is not being settled in the Army headquarters only on the ground that his case for pre-mature release is not decided. Mr. K.K. Goyal, appearing for A.G. Punjab states that the case of the petitioner will be considered in due course.