S. Ratnavel Pandian, J. - (1.) Leave granted in Special Leave Petition (Criminal) No. 1158 of 1985.
(2.) The State of Haryana has preferred these two appeals against the Judgment and Order of the Punjab and Haryana High Court .dated 21-12-1984 in Writ Petitions Nos. 399/ 83 and 251/ 83 respectively passing similar orders directing the State Government to consider the cases of the respondents for premature release.
(3.) The facts which lie in a very narrow compass may be stated thus: The respondents were convicted under Section 302 of the Indian Penal Code and sentenced to death by the Additional Sessions Judge, Karnal which sentence inflicted on each of them was subsequently commuted to life imprisonment on mercy petitions.;