SANTOSH @ RAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner.

(2.) The present petition is filed in a very narrow compass. The petitioner has suffered a judgment of conviction in respect of three cases for the same offences punishable under Sections 380 and 457 of the Indian Penal Code, 1860.

(3.) The court below while imposing the punishment of imprisonment of six years and six months, has also imposed a total fine of Rs.40,000/ - in respect of the three cases. It is stated that the petitioner has already undergone the imprisonment and insofar as the fine is concerned, it is stated that he is unable to pay the same, as he is in an absolute state of penury. By virtue of the default in paying the said fine since he is likely to undergo a further imprisonment of six months, concurrently, in each of the three cases, the petitioner is before this court.