RASID NAZIR SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE petitioner convicted for offences under Sections 457 and 380 of I.P.C. in three cases and sentenced to two and half years of imprisonment and in default to undergo six months imprisonment in each of the three cases has applied for reduction of sentence through jail.

(2.) HE was arrested on 5.2.1995 and according to Mr.Salvi, APP, sentences were to run concurrently and has undergone two and half years sentence already. But for nonpayment of fine amount he will have to undergo further period of 18 months in three cases. The petitioner, not having paid the amount of fine, will have to undergo the sentence in default which cannot be reduced as requested. Hence this application is rejected.