- (1.) Through the instant petition, the petitioner is seeking her premature release from the jail in the light of Government Instructions dated 08.07.1991 and 8.8.2011. The petitioner is also questioning the legality of rejection order dated 21.09.2012, Annexure P-5, whereby the relief of premature release has been declined to her.
(2.) The facts, as culled out from the petition, are being noticed first. Petitioner Harjinder Kaur @ Rano and her accomplice were arrested in FIR No. 105 dated 22.04.1997, under Sections 201 and 302 IPC read with Section 34 IPC, registered at Police Station Samana, District Patiala, for having committed the murder of Bachan Kaur. After the trial, she was awarded capital punishment by the trial Court on 23.04.2002. However, this Court decided her appeal bearing Crl. Appeal No. 613-DB of 2002 and her death sentence was commuted into life imprisonment vide order dated 10.01.2003.
(3.) It is apt to mention here that the petitioner and others were also awarded life imprisonment in FIR No. 162 dated 18.09.1997, under Sections 201 and 302 IPC read with Section 34 IPC, registered at Police Station Dirba, District Sangrur for having committed the murder of Babu Singh vide judgment dated 09.07.2003. However, it is not clear whether any appeal against the said order has been filed by the petitioner or not.;