SHAIKHNAJLBANDCO Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Sri Ram Kishore Prasad for the petitioner and G. P. I. for the State.

(2.) These four petitioners were sentenced to undergo imprisonment for life for offence under Section 302/34 of the Indian Penal Code by judgment passed by the then Sessions Judge of Singhbhum at Chaibassa in Session Trial No. 46/71. The judgment was pronounced on 3lst May 1974.

(3.) The Hon'ble Supreme Court of India in Writ Petition (Criminal) No. 1656/84 directed that all the cases of prisoners who have undergone a term of Imprisonment for more than 14 years should be submitted to the State for consideration of premature release The petitioners also applied for release through the Jail Superintendent, Hazaribagh. According to the counter-affidavit filed by the State the matter is under consideration of the State Government.