LEKH RAJ Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner seeks quashing of the decision dated 26th May, 2018 whereby the Himachal Pradesh State Sentence Review Board (hereinafter referred to as the 'Review Board') has declined to recommend his premature release.

(2.) The petitioner alongwith one Devi Chand was convicted and sentenced to life imprisonment with a fine of ? 2,000/­ under Section 302 read with Section 34 IPC in case FIR No. 31 of 1997 dated 24th November, 1997 registered at Police Station Pangi, District Chamba. The learned Sessions Judge, Chamba held the petitioner guilty of

(3.) to committing the murder of one Smt. Salochana.