JAGTAR SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner who is undergoing life imprisonment under Section 302 read with Section 34 of the Indian Penal Code, by this petition claims his premature release inter alia on the following grounds: (i) that he was below 20 years of age at the time of commission of the offence; (ii) that he has already undergone more than 14 years of imprisonment including remission/parole period; and (iii) that during his incarceration his conduct and behaviour had been good,

(2.) The respondent State has failed to file any reply to the petition but the records relating to the rejection of the case of the petitioner for premature release have been produced. It appeals that the case for premature release of the petitioner was rejected on the grounds (i) that he had served out sentence of less than 14 years, and (ii) that the Superintendent of Police and the Deputy Commissioner concerned have not recommended his premature release on the ground that he can commit another offence against the aggrieved family.

(3.) I have heard the learned Counsel provided to the petitioner at State expenses and the learned Additional Advocate General and have also perused the records.