NARAYANSINGH NATHUSINGH Vs. NATVARLAL HARILAL THAKKAR

JUDGEMENT

(1.) Special leave granted.

(2.) The appellant has been convicted of an offence under S. 332 of the Indian Penal Code and sentenced to rigorous imprisonment for three months and a fine of Rs. 500. 00, the sentence in default of payment of fine being rigorous imprisonment for a month. It would suffice for the ends of justice to convert the unexpired portion of the substantive sentence of imprisonment into a fine of Rs. 1,500. 00, so that the sentence imposed upon him, as amended hereby, would be rigorous imprisonment for the period already undergone (which is 29 days) and a total fine of Rs. 2,000. 00. We order accordingly. If the fine is not paid the appellant suffer rigorous imprisonment for three months. Out of the fine realised, a sum of Rs. 1,000. 00 shall be paid to respondent 1 as compensation.

(3.) With the above modification in the sentence, the appeal is dismissed.