- (1.)THE appellant has been convicted under Section 302 of the Indian Penal Code. He was arrested on 9th January, 1991. The appellant has undergone substantive imprisonment upto 28th April, 2008, of 15 years 3 months and 23 days. Considering the set off and remissions period he has completed 21 years 4 months and 20 days.
(2.)BY this appeal the grievance of the appellant is that the respondent has erred in law and or acted arbitrarily in placing him under category l (d) of the guidelines prepared by the State Government under No. RLP-1092/13/252/prs-3 dated 11th May, 1992 under the following subjects "guidelines for premature release under the "14 Year Rule" of Prisoners serving life sentence after 18th December, 1978. "
(3.)THE State Government has categorised the various offences for the purpose of computing the period subsequent to which the persons can be released. In the instant case, we are concerned with the following categorisation of crimes. SAURAS0_363_MHLJ(CRI)3_2008.HTM