RAVIKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Public Prosecutor. It is made clear that irrespective of the fact as to whether the right of set off is expressly given or not in the judgment, the accused are entitled to get the benefit of Sec. 428 Cr.P.C. All such accused are entitled to set off of the period undergone by them in detention in connection with the investigation, inquiry and trial of that particular case. The right to set off cannot be denied to the petitioner who is undergoing imprisonment for life. The jail authorities shall see that the right to set off is extended to the petitioner.