RAJMAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present letter petition filed by the convict petitioner has been received from the Central Jail, Udaipur with the prayer for premature release.

(2.) Heard learned Counsel for the parties.

(3.) Learned Counsel for the convict-petitioner submits that the petitioner is undergoing the sentence awarded vide order dtd. 4/10/2006 passed by the learned Additional Sessions Judge (Fast Track) No. 1, Udaipur for the offence committed under Sec. 302 IPC. He further submits that as per the nominal roll annexed with the reply to the letter petition, the petitioner has undergone a sentence of 24 years, 5 months and 10 days. He further submits that the petitioner has actually served the sentence of more than 14 years and the jail remission is of 2 years, 9 months and 24 days and State remission is of 2 years.