DILBAGH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has approached this Court seeking issuance of direction to respondent-State to consider his case for grant of premature release in terms of policy dated 8.7.1991 (Annexure P-1) issued by the State of Punjab.

(2.) The petitioner Dilbagh Singh along with three other co-accused was tried by the Court of Additional District Judge, Amritsar in respect of FIR No.78 of 2005, Police Station Patti, District Amritsar wherein he was found guilty for having committed offences punishable under Section 302/120-B IPC and was sentenced to undergo rigorous imprisonment for life vide judgment dated 3.6.2006. The petitioner challenged the aforesaid judgment by way of filing an appeal in this Court i.e. CRA-D- 484-DB of 2006 which was also dismissed on 1.12.2012.

(3.) It is the case of the petitioner that since he has undergone an actual sentence of 12 years 10 months and has also earned remissions and that by including remissions, he has undergone a total sentence of 18 years, therefore, he was entitled to be released in view of the policy dated 8.7.1991 of Government of Punjab, pertaining to premature release of life convicts.