S.K.JAIN,J - (1.) JASWANT Singh, petitioner herein, was convicted under Section 302 IPC and sentenced to life imprisonment by learned Sessions Judge, Ambala for his having committed the murder of Smt. Dayal Kaur. He is serving the term of sentence in Central Jail, Ambala. Claiming that his case was covered under para 2(b) of the policy regarding premature release of life convicts issued vide memo No. 36/135-91-100(2) dated 9th of November, 1991 he has brought this Crl. M. application under Section 482 Cr.P.C. read with articles 226/227 of the Constitution of India for the issuance of a writ in the nature of Habeas Corpus directing the State Government to release him forthwith. The State has contested the petition and have filed a reply. Para No. 2 thereof reads as under :- "The cases of the the pre-mature release of the following 14 life convicts were put up before the committee constituted by Govt. for consideration of pre-mature release cases of life convicts in the meeting held on 14-5-1992. The recommendations of the committee in each case are as under :- 13.60 O/G Jaswant Singh S/o Gopal Singh C.I. Ambala., This convict alongwith his brother and mother killed the deceased Diyal Kaur wife of Mohinder Singh a Naik in the Army who was on leave at the time of occurrence with Kulhari, Danda and Lathi. Brief story of the prosecution is that on 10-7-91 Diyal Kaur deceased wife of Mohinder Singh was peeling some potatoes at the door of her Dehliz of her residential house. The three accused jaswant Singh, armed with Kulhari, Harbans Singh armed with lathi and Kartar Kaur armed with a danda, came there raising lalkara and as Diyal Kaur cried 'Bachao-Bachao' accused Harbans Singh gave two lathi blows to Diyal Kaur and thereafter Jaswant Singh, the main accused gave one kulhari blow on the right hand of Diyal kaur and other on the left side of her neck as a consequence she fell down on the ground and even thereafter Jaswant Singh continued causing Kulhari blows to Diyal Karu deceased who succumbed to her injuries. The occurrence was seen by Mohinder Singh her husband. Some time back, there was proceedings under Section 107/151 of the Cr.P.C. as well between parties and a prior quarrel was compromised about 2 years ago. The cause of murder was that the accused had grievance that why Diyal Kaur was under the influence at her own husband when earlier she had some intimacy with the accused. Keeping in view the heinous, brutal and ghastly murder committed by this life convict, the committee recommended that his premature release case may be reconsidered under para 2(a) of the instructions dated 19-11-1991 on completion of 14 years of actual sentence including under-trial period and after earning at least six years remissions. The Government have accepted the recommendations of the Committee."
(2.) FROM the bare reading of the above para of the written statement, it is evident that the stand of the State is that the case of the petitioner would be re-considered under para 2(a) of the Government instructions dated 19th November, 1991 after he served 14 years of actual sentence including under-trial period and earned atleast six years remission. The point for determination herein is as to under which para of the policy regarding pre-mature release of life convicts, dated 19th of November, 1991 the case of the petitioner fell.
(3.) ACCORDING to the learned counsel for the State, it is covered under para 2(a) of the policy whereas the learned counsel for the petitioner says that it is covered under sub-para (b) of para 2 thereof. Both sub-paras are reproduced below for ready reference :- "The matter regarding premature release of life convicts has further been considered by the Government and in super-session of all previous instructions, the following policy is laid down on the subject :- (a), Convicts whose death sentence has been commuted to life imprisonment and convicts who have been imprisoned for life for having committed a heinous crime. Such as, murder with wrongful confinement, for extortion/robbery, murder with rape, murder while undergoing life sentence, murder with decoity, murder under T.D. Act, 1987 murder with untouchability (offences) Act, 1955, murder in connection with dowry, bride burning, murder of a child under the age of 14 years, murder of handicapped or pregnant woman or murder after abduction or kidnapping, murder or professional/hired basis, murder exhibiting brutality such as cutting the body into pieces or burning/dragging the body as evident, bad conduct in the prison and those who can not for some definite reasons be prematurely released without danger to public safety, or who have been imprisoned for life under Section 120-B of IPC or life convicts who have been awarded life imprisonment a second time under NDPS Act or life convicts who have been imprisoned for life second time under any offence., Their case may be considered after completion of 14 years actual sentence including under trial detention period, and after earning atleast six years remission. (b), Adults life convicts who have been imprisoned for life but whose cases are not covered under (a) above and who have committed crime which are not considered heinous as mentioned in clause (a) above., Their cases may be considered after completion of 10 years of actual sentence including under trial period provided that the total period of such sentence including remission is not less than 14 years. ;