Section 6 in U.P. (Suspension Of Sentence Of Prisoners) Rules, 2007
6. Conditions for suspension of sentence.
(1)Suspension of sentence shall not be granted to the prisoner convicted for life imprisonment for an offence of murder unless the prisoner has served minimum three years sentence without remission, and for those convicted for an offence of dacoity served minimum four years sentence without remission. In all other cases suspension of sentence shall not be granted unless the prisoner has served minimum one year sentence without remission.(2)Suspension of sentence may not be granted to a prisoner convicted for heinous crime or to a habitual offender if the District Magistrate or Superintendent of Police is of the opinion that the release of the prisoner may adversely affect peace and tranquillity of the area.(3)The period of suspension of sentence shall not count towards the period of sentence served.(4)The sentence of a prisoner may be suspended for not more than one in a calendar year :Provided that in exceptional circumstances such as death of prisoner's parents, husband or wife, son, daughter, brother or sister or marriage of a prisoner's son, daughter, brother or sister or in natural calamities, the sentence of prisoner may be suspended for the second time in a calendar year.
