SHREE KANT PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioners have filed the present writ application for a direction to the respondents to release them from the custody on the ground that they have completed the period of sentence as has been awarded to them.

(2.) ADMITTED fact is that these petitioners have been convicted in two cases and sentenced to undergo rigorous imprisonment for life. Their conviction has been maintained up to the Supreme Court in both the cases. The point raised on behalf of them is that the period already undergone by them in the earlier case either during the investigation or the trial should be counted for calculating the period of detention in the subsequent case and if that is counted then they have completed the period of sentence as per the rules and accordingly a direction should be issued lor their release.

(3.) IN view of the settled law, now the respondents -authorities have to consider the question as to whether as per the law laid down by the Supreme Court and the relevant rule of the jail, the convicts have completed the period of sentence awarded in both the cases by counting in the manner as indicated above?