- (1.) Both these writ applications involving common questions of law and fact were taken up for hearing together and are being disposed of by this common judgment.
(2.) Both the petitioners are life convicts.
(3.) Shri Sukumar Singh was convicted for commission of an offence under Section 302 read with Section 34 of the Indian Penal Code by a judgment dated 24-4-1980 passed by 7th Bench. City Sessions Court at Calcutta. He is at present lodged at Alipore Jail. An appeal taken from the said judgment by the petitioner bearing Crl. Appeal No. 191/80 was dismissed by a judgment dated 18-3-1982 by this Court. The petitioner is in custody on and from 24-4-1980. The particulars of the serving period of the petitioner is as follows :- Years Month Days "(a) U. T. Period -- -- -- (b) Actual period from 24-04-80 to 10-11-95150616 (c) Demission earned upto 3rd Qr 95 i.e.2049 days :050809 210225;