GAUHAR AZIZ KHOMANI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The only dispute in this appeal pertains to the computation of period of custody undergone by the appellant as "under trial prisoner" in Crime No.92/2010 (S.C.No. 871/2013), Crime No. 93/2010 (S.C.No. 869/2013), Crime No. 94/2010 (S.C.No. 870/2013), Crime No. 95/2010 (S.C.No. 872/2013) and Crime No. 96/2010 (S.C.No. 868/2013). In all these cases, after trial, the appellant has been convicted and has been awarded sentence of imprisonment for a term of 7 years and fine in each case. The order of sentence dated 09.07.2018 passed by the trial Court reads as under: "ORDER OF SENTENCE The Accused No.5 shall undergo:

(2.) Similar sentence has been passed in all the above cases. Further, the trial Court has ordered that the substantive sentences in respect of the appellant passed in all the above connected cases shall run concurrently and that the appellant is entitled for set- off from the date of his custody as "under trial prisoner" in each of the above cases.

(3.) It is not in dispute that the appellant was taken into custody in respect of the cases on the following dates: