GOVIND PANDEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By the Court. Heard learned counsel for the parties.

(2.) The petitioner's prayer for premature release was rejected by decision dated 18th July, 2009 by the State Sentence Review Board by stating that in view of the report given by the Public Superintendent, Probation Officer and Jail Superintendent, it appears that the offence committed by the petitioners is heinous one and affecting the public at large and there is possibility of committing offence again and, therefore, this case is not fit for premature release.

(3.) Facts reveal that petitioners were convicted in S.T. Case No. 411 of 1995 vide judgment dated 22nd March, 1997 for the offence punishable under Section 395 as well as 412 of the Indian Penal Code and sentenced to undergo life imprisonment on both counts and however, sentences were made concurrent. The petitioner No. 1 has already served sentence with remission 24 years 9 days and petitioner No. 2 has also served 24 years 7 months as on 1st March, 2011, as per the submission of the learned counsel for the State.