SIKANDAR GOVIND KALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioner stood convicted in 14 criminal cases which had invoked Ss. 454, 457, 428, 511, 380 read with 34 of the Indian Penal Code, by the Court of Judicial Magistrate First Class, Kolhapur, all the Judgments being pronounced on 18/2/2019. Digitally signed by The conviction in each of the case was based on the admission of guilt recorded by the Magistrate and on being found guilty of having committed the offence with which he was charged, the Petitioner was sentenced to undergo Rigorous Imprisonment for two years, sentence in each criminal case being directed to run concurrently with that in other criminal cases.

(2.) The Petitioner is constrained to approach this Court, with a contention that he has served his substantive sentence, but since he was not able to afford the amount of fine due to poverty, he is facing the prospect of being incarcerated for further period of 9 years, and undergo imprisonment in default of fine.

(3.) We have heard the learned counsel Mr. Atharva Dandekar alongwith Mr.Hitendra Parab for the Petitioner and Dr.Ashvini Takalkar, the learned APP for the State.