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Judgment
Heard learned counsel for the parties.
The defect(s) pointed out by the Stamp Reporter is hereby ignored.
The petitioner seeks a direction to the respondent authorities to recommend his case for remission before the Sentence Remission Board, which apparently has been refused on the ground of the petitioner not having completed the requisite number of years for his case to be recommended before the Sentence Remission Board.
It appears from the records that the petitioner was convicted by the trial court and which conviction was upheld/sustained by a Division Bench of this Court. The matter travelled up to Supreme Court, where also the petitioner lost. The Review Petition filed by the accused-petitioner was also rejected.
It has been submitted on behalf of the petitioner that he is 82 years of age; has remained in jail for several number of years and is also suffering from serious ailments entitling him to be considered for remission of his sentence. The Superintendent of Biharsharif Jail has intimated to the DIG, Prison & Correctional Services that the case of the petitioner cannot be recommended for remission because of the impediment of Section 433A of the Code of Criminal Procedure read with Rule 481 of the Bihar Police Manual.
Section 433A of the Code of Criminal Procedure reads as follows:-
"433-A. Restriction on powers of remission or 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 punishment provided by law, 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."
The aforesaid provision of the Code of Criminal Procedure read with Rule 481 of the Bihar Police Manual mandates that remission can be given to an accused if he has served for 14 years in jail in case he has been sentenced Life Imprisonment and in case a person has been sentenced to death but his death sentence has been reduced to Life Imprisonment, after the accused remains in jail for 20 years.
The jail records reveal that the petitioner has remained in jail only for 8 years, 11 months and 18 days and, therefore, the authority concerned has expressed his inability in recommending the case of the petitioner for remission of his sentence.
We do not find any anomaly in the aforesaid decision of the respondent authority in not recommending the case of the petitioner.
There is no merit in this petition. The petition is accordingly dismissed. Cost easy.