MOHINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE matter here concerns the pre-mature release of a convict serving a sentence of life imprisonment.

(2.) THE petitioner Mohinder Singh was sentenced to imprisonment for life on May 29, 1976. He had been arrested in respect of the offence in question on April 15, 1976 and has been in custody ever since. To-date, therefore, he has already undergone over 11 years actual imprisonment and has earned remissions of over 8 years.

(3.) NO material has however been placed on record to shaw the basis on which the State Government came to the conclusion that the relatives of the deceased apprehended danger considering the many years that the petitioner has spent in Jail.