- (1.) This petition is filed praying for a direction to release the petitioner, since he has already been in custody for over 29 years.
(2.) The petitioner was convicted under Sections 302 and 394 IPC and sentenced to lifeimprisonment in Sessions Trial No.789 of 1981 on the file of II Additional Sessions Judge,Hardoi.
(3.) As on the date the petitioner has been in jail for over 29 years and according to thecounter affidavit, with remission, the total sentence undergone is 36 years. The petitionerhas also crossed the age of 60 years. It is not in dispute that under the Rules, a personwho has crossed 60 years of age and served 16 years of sentence, without remission, isentitled to be considered for premature release.;