RAJA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE petitioner Raja Ram was convicted under section 302 I. P. C. on 31. 7. 1974 and was sentenced to imprisonment for life by the learned Sessions Judge Sirohi. He filed an appeal before this Hon'ble Court which was also dismissed.

(2.) THEREAFTER, it appears that his case for premature release was considered by the Advisory Board and matter was then placed before the State Govt. The State Government by its order dated 3. 7. 89 refused to release the petitioner on two grounds, namely, that the reports of the District Magistrate and the Police Superintendent have not been received and that the petitioner" alongwith some other similarly situated accused, were between 35-50 years of age and therefore their premature release may adversely affect the public peace. They directed the matter may be reconsidered by the Advisory Board, after taking the report of the District Magistrate and the Police Superintendent. The case of the petitioner is that this fact that the reports of the District Magistrate and the Police Superintendent had already been received by the Advisory Board, appears to have escaped the notice of the State Govt. , while passing the order dated 3. 7. 1989 (Annex. 2 ).