DHIRUBHAI MADARIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. S. T. Mehta, learned A.P.P. waives service of notice of rule on behalf of the respondents.

(2.) On the facts and in the circumstances of the case, the application is ordered to be heard today.

(3.) Whether the sentence imposed under Sec. 224 of the Indian Penal Code takes effect from the date of conviction under Sec. 224 of the Indian Penal Code or from the date of acquittal of convict by the High Court for the offence of which he was convicted and escaped from custody, in which he was lawfully detained, is the question which arises for consideration of the Court in this application which is submitted by prisoner Dhirubhai Madaribhai Patel through the Superintendent, Central Prison, Baroda.