RAM PRAKASH Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS petition has been filed by the petitioner with a prayer to release him forthwith. What emerges from the facts detailed in the petition are that he along with his other co -accused persons was held guilty of having committed offences under Section 302/34. I.P.C. The other two co -accused, who were undergoing life imprisonment with the petitioner have been released whereas, he has already completed 16 years 11 months and 12 days sentence including remission as on 15 -1 -2000. Petitioner approached the State Government for releasing him in view of the aforesaid facts and having completed more than 14 years of sentence as per provisions of Section 433 -A, Cr.P.C.

(2.) THIS matter came up before the H.P. State Sentence Review Board to Review and Recommend cases for premature release of convicts in its meeting held on 10 -7 -2001. Photostat copy of the Minutes of the Proceedings of this Board has been placed on record as Annexure R/I by the State. Cases of the petitioner is dealt with at Serial No.2. For ready reference the recommendations made are extracted herein below:

(3.) WHEN this case was taken up the learned Advocate General stated that the matter was considered by the appropriate authority in the Government and it has agreed with the recommendations made by the aforesaid Board.