HARISH CHANDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER Harish Chander seeks quashing of the punishment awarded to him on account of jail offence.

(2.) THE relevant facts are that petitioner was arrested on 23.8.1982 with respect to offence punishable under Section 302 IPC. On 10.9.1983 the learned Sessions Judge, Ambala sentenced him to undergo imprisonment for life and a fine of Rs. 1,000/-. In default of payment of fine, he was to undergo further rigorous imprisonment for 3 months.

(3.) SUBSEQUENTLY , the Superintendent Jail sentenced the petitioner under Section 46(4) of the Prisons Act read with Punjab Jail Manual to a cut of three months remissions. The learned Sessions Judge, Ambala after hearing the petitioner reduced the withdrawal of benefit of earned remissions to two months.