ADHIK SADASHIV MOHITE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the appellant/applicant and the learned APP for State.

(2.) The applicant/appellant has been convicted for the offences punishable under section 307 and 452 of the Indian Penal Code, 1860 (' IPC ') and sentenced to suffer rigorous imprisonment for seven years and fine of Rs.50,000/- and rigorous imprisonment for three years and fine of Rs.25,000/-, respectively, in Sessions Case No. 166/2014 by the learned Additional Sessions Judge, Sangli by judgment and order dated 4th June 2018.

(3.) The applicant claimed that he has been in custody since 12 th April 2014. The applicant has undergone the substantive sentence of seven years of rigorous imprisonment, if the remissions earned by the applicant are taken into account. The applicant, however, continued to be incarcerated to undergo the sentence in default of payment of fine.