NAVIN SINHA, J. - (1.) A common question of law arises for consideration in this batch of appeals. The individual facts are therefore not relevant for adjudication. Suffice it to observe that each of the respondents in the respective appeals was convicted under Section 302 and other provisions of the Indian Penal Code in different Sessions trials arising from separate unconnected incidents and sentenced to imprisonment for life. They filed individual writ petitions contending that they had served more than 14 years in custody but their cases were not placed by the Jail Authorities before the State Advisory Boards for shortening of their sentences and premature release. The constitutional validity of Rule 8(2)(i) of the Rajasthan Prisons (Shortening of Sentences) Rules, 2006, (hereinafter referred to as "the Rules, 2006") was challenged, putting a fetter on consideration of their cases till they earned a minimum of four years of remission after completing 14 years of actual imprisonment excluding remission, as being contrary to Section 433-A Cr.P.C. No other issue was urged.
(2.) The Rules, 2006 were framed by the State Government in exercise of powers under Clause (2) and (5) of Section 59 (1) of the Prisons Act, 1894 (hereinafter referred to as 'the Act'). The High Court held that the Rules not having been placed before the Legislature of the State as required by Section 59(2) of the Act did not acquire statutory force. Furthermore, the Rules could not have been framed contrary to Section 433-A of the Code of Criminal Procedure, 1973, relying on the Constitution Bench decision in Maru Ram vs. Union of India, (1981) 1 SCC 107.
(3.) In view of the question of law involved, it will be proper to set out the statutory provisions arising for consideration. "Section 59. Power to make rules.- (1) The State Government may by notification in the Official Gazette make rules consistent with this Act- (2) determining the classification of prison-offences into serious and minor offences; (5) for the award of marks and the shortening of sentences; (2) Every Rule made under this section shall be laid, as soon as may be after it is made, before the State Legislature." "Rule 8(2) Notwithstanding anything contained in sub-rule (i) (i) a prisoner who has been sentenced to imprisonment for life for any offence for which death penalty is one of the punishment provided by law or who has been sentenced to death but this sentence has been commuted under Section 433 of Code of Criminal Procedure, 1973, into one of imprisonment for life, shall be considered only after he has served 14 years of actual imprisonment excluding remission but including the period of detention spent during enquiry, investigation or trial, on the condition that such a prisoner shall also have to earn minimum of 4 years of remission in order to be eligible for consideration." "Section 433-A. Restriction on powers of remission and commutation in certain cases - Notwithstanding anything contained in section 432, where a sentence of imprisonment for life is imposed on conviction of a person for an offence for which death is one of the punishments provided by laws, or where a sentence of death imposed on a person has been commuted under section 433 into one of imprisonment for life, such person shall not be released from prison unless he had served at least fourteen years of imprisonment." ;