(7)Any conviction under Section 120-B of the IPC i.e. for criminal conspiracy in connection with the above crimes.B. I. Adults are defined as persons above the age of 18 years.II. The cases of premature release will only be considered provided the convict has maintained good conduct in jail. For this purpose good conduct means that he has not committed any jail offence for a period of 5 years prior to the date of his eligibility for consideration for release as per Para 1.1 above.III. Cases for premature release will only be considered if the Government is satisfied that in the event of release of the convict there is no likelihood of the convict committing a crime or breach of peace in any way connected with the circumstances of the crime for which he was originally convicted.IV. The Government reserves the right to exercise its powers under Article 161 of the Constitution in any way it deems fit.
