LINGAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) IN both the appeals the appellants stood surety for the accused. The accused absconded. Surety bonds are forfeited, penalty of Rs. 20000/- is levied in each case and in default the trial court directed three months imprisonment.

(2.) THE provisions of Section 431 Cr. P. C. reads thus:

(3.) THE above provisions declare that any money payable other than fine shall be recovered as it were a fine Under Section 421 Cr. P. C. The relevant portion of Section 421 Cr. P. C. is extracted hereunder: 421. Warrant for levy of fine.- (1) When an offender has been sentenced to pay a fine, the court passing the sentence may take action for the recovery of fine in either or both of the following ways, that is to say, it may (