B R Jayaprakash @ Prakash vs The State Of Karnataka Reptd By Station ... on 17 April, 2008

[Cites 4, Cited by 1]

Karnataka High Court

B R Jayaprakash @ Prakash vs The State Of Karnataka Reptd By Station ... on 17 April, 2008

_ 1 -
COURT' OF KARNATAKA AT BANGALQRE
DATED THIS THE 17TH DAY OF APRI1,..'$_B"'v{i(3:éf'VVA: % u
THE HON'BLE MR. JUSTICE R;'B;'P{EgII{'~V    
§';R'§'MI'g'A 1, "E;v.'m.u_L_3N_"""'Q" 'J:  "T3" 5' A *

BE'I"'v'v'EEN '      %

 

13. R. Jayaprakash @ Prakash; 
S/Q Jgggxaj @ Rajaangg, . " '
Age: Major, V   . _ .__ _ 
R/'0      _
Kumbara Street, " 7 '  
Chicklnagalur, _: ' 

(Mn!!! 91' niafﬁhf Q1
'|I'éV' '£50  

...1;ni15 I-'¥'.G§'£l".'£':'.I'I"'I_'~ 
UM 'J

ulna ,_s.;u.4.u uu;} " V no '.I. I.-.u.~|.\1.|..|.

(By Sri I\/ioi1.a1ii_I{:r1aii; 'A§ivisc£ite)  
AND 

The Statc._ 
Rep by Station House Oﬁiccr,

Has$aI1L.Extc1'mi9n Police Station,

  ' ----- ~  Respondcnt

 '    " Navalginlath, I-ICGP. ,)

* ,__""'Th.isv' C):'imma1 Revision Petition is filed 111-8 397 r_l'w
401" Cr".---P.G; by the advocate for the petitioner praying to' set;

   aside "thé. judgment and order dated 25.6.2005. passed by the

' "A-:1-clitioiial Sessions Judge, P.O., Fast 'I'ra¢kT Court.--III,

  *r1as$an in Crl.A.No.14/2005 and the judglncnt and order

n   dgztcd 11,1,2Q05 pgsgcd by tJ_r;:_: 11 Acidiﬁgnai Q_;-J,(«'_Jr.Dn..) :3;
'  __JiVIFC., Hassan in c.c.No. 1534/ 1998. C

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1 I115 I"Cl.1L1U11 CUIILI

made the following:

The petitioner-accused No.1 is coiiiiicted V' 

offences punishable U_/8.457, 3£?gO"mIPC. '' "He.;    

undergo ' rigorous ioiprisonroent .oi* ._  .of'A't*v:'o .' « to
pay ﬁne of Rs.1000/- for an"'vo:ffence pmiisiiaiiie if/'S. 457.
To undergo rigorous  'imprisori1nent"..for axperiod of six

months, to pay fine of 'Rs;   ro:iii._oﬂ'ence punishable

U,/S 3so1_ o 1:,' urge Ji_-1dgi1i'ﬁ_.11t'cia_-e:'_ 11 01 2005 passed he
or II Addit_i'i--ri CH  (Juruor D'v'1ei'"} and J'iF'-"'.,

Ha-ssaii,   which is affirmed by the
Judgineint  passed Additional Sessions

Judge' and  iﬁiiieer, Fast Track Court-III, Hassan in

'Ciel; 1442005.

.-
l'~.

  ...,{'i'iife=iea1ned counsel for the petitioner confined

 . his""'argLi1i1'eiits only with regard to the sentence and he
H H K  from the records that petitioner was in custody as on

   1996 and the body warrant came to be issued -against

'V  PIIZI  I' T!' "'II"I "" C1?" . _'I1£\+I\ I' :71 l'\'I'I'I  II
11.111, an

Inn 1:1:-11;:-1:1 I'I"I1'I At :1 an §VI'IPI_El§
11.'; 'W 33 .IC§3lX.4\.u|. t'.I..I.1Ll I 'JLI. L 'Jay 11.1 5 1'6 'u.'ln-'-cl';-1 'J 3C'



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he  pred"e'=d in the present case on 08.10.1996 and till

the date of pronouncement of judgment by  on

18.01.2005

he was in custody and even 01.03.2005 on which date he was? gr-ented-:

appellate Court, he was i.. custo y... "Despim_th"- "b'c'v*ei facts having been pleaded before for set off as provided U/S.» eonrtsiv below have failed to extend the o2a.:VvtiAie;:@'ound that set 011' was given in anotlierpease -.rs.. comrieted and as sue", "3it**ded in the present case. Fiirthefi oniutile dictum of the Hon'ble gup,e,ne« of State of Maharashtra and another _--vsu-'V alias Mubarak Ali reported in AIR 'VEOOII Siipreine Qomt 225-5 he submits that "etitirner is it _ Supi*eme'"Coiirt held as under:

V A. , "Setoﬁ' of detention as under trial prisoner, as found in ' :"SA6CtiC)ni'l-428 Cr.P.C., is used to pre-sentence period of ..._"V""de1:ention undergone by accused in jail as under trial " prisoner can be given set off against period of sentence ,CU>.swuc9~:"'-----

. 'sent-eincei" airea(1"y _1;_nd.ergone by 'fie p connection w"'n " e same (fee d"or'"r tirt p'-iod.?= ..

3. 1'1" th" t'.1I..C'l'.'l11"J.'i 1'"d idﬁw 1.1 _-,:V__ 14.". .{LU1 Apex Court, in the instant case aleobepetitioneruftir set off as provided U/S. 423 cr;1é.c:e., enieheenihas imprisonment for a period of yeaAr'sVsix_ too1'iti1s,...-as hevie i W[QRﬁER§ The peﬁieioin: _peﬁiioi1_V.is part. Judgment of conviction.andfofiielj_cfjsentenceH_n$assed by the courts below convicting ~. the accused-petitioner for the o..encee pi.';n-s!1a..1- 11;' Sé§'_.'eV457 , 380 113.. is ..o__fL_rIne¢_1. The L pe;t'iodTf1fo1n:«€A.)i8.O1. 1996 to 08.01.2005 shall be given set oﬂ' as j_ 428 Cr.P.C., and she shall be released not required to be detained in any other case.

Sdﬁi Iudg

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Karnataka High Court

B R Jayaprakash @ Prakash vs The State Of Karnataka Reptd By Station ... on 17 April, 2008