NACHATTER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) JUDGMENT Dr. (Mrs.) The petitioner is seeking his premature release.

(2.) VIDE judgment dated 25.8.1983, the petitioner was convicted under Section 302 read with Section 34 IPC and was sentenced to life imprisonment. Since then he is in custody. Indisputable by now he has undergone 14 years 10 months 15 days actual sentence including undertrial period as on 25.7.1996, and has earned remissions of 8 years 4 months and 25 days.

(3.) THE petitioner's contention is that the State Government of Punjab has issued instructions on 8.7.1991, and again on 6.3.1995. As per the instructions dated 8.7.1991, Annexure P-2, petitioner is entitled to be released prematurely as he has already undergone for more than 14 years actual sentence including under-trial period as on 25.7.1996 and has earned remissions of 8 years, 4 months and 25 days. During continuation of these instructions, the State of Punjab also issued one time instructions with regard to life convicts, who fulfilled various requisite conditions on 27.2.1995.