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[Cites 0, Cited by 0] [Section 431] [Entire Act]

State of Punjab - Subsection

Section 431(1) in Punjab Jail Manual, 1996

(1)
(i)Minimum periods of imprisonment to be undergone for a convict before consideration of application for exercise of powers of the Government under Article 161 of the Constitution or sections 432, 433 and 433-A of Cr.P.C. 1973 are as under : -
Periods In Years
A B C D E
For convicts whose death sentence has beencommuted to life imprisonment Convicts who have been imprisoned for life foroffences for which death is a punishment and have committedheinous crime Convicts who have been imprisoned for life foroffences for which death is a penalty but crimes are notconsidered heinous Other life convicts imprisoned for life foroffences for which the death penalty is not a punishment and havecommitted heinous crime Other life convicts
A B C D E
Actual imprisonment Imprisonment with remission Actual imprisonment Imprisonment with remission Actual imprisonment Imprisonment with remission Actual imprisonment Imprisonment with remission Actual imprisonment Imprisonment with remission
1 2 3 4 5
Adults
14 20 12 18 10 14 10 14 08/01/02 14
Females/minors
10 14 8 12 8 12 8 12 6 10
A. Heinous crimes with reference to column 'B' of l(i) above are defined as follows :
(i)Offence under Section 302 along with 347 of the IPC i.e. murder with wrongful confinement for extortion.
(ii)Section 302 with 375 i.e. murder with rape.
(iii)Offence of dacoity with murder.
(iv)Offence under Section 302 along with offences under the Terrorist and Disruptive Activities (Prevention) Act, 1987.
(v)Offence under Section 302 along with offence under the Untouchability (Offences) Act, 1955.
(vi)Offence under Section 302 where murder has been committed in connection with any dispute over dowry and this is indicated in the Judgment of the Trial Court.
(vii)Offence under Section 302 where the victim is a child under the age of 14 years.
(viii)Double murder and murder committed after conviction while inside the jail or on parole or on expiry of sentence shall be treated as heinous crime.
(ix)Any conviction under Section 120-B of the IPC.
Heinous crime with reference to column 'D' of the revised policy are defined as follows