RAMLAL DHARMA PAAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Returnable forthwith. Heard finally by consent of parties.

(2.) The record shows that the petitioner was arrested in connection with an offence punishable under Section 302 of IPC on 3-5-1992. Since then he is in custody. By judgment dated 27-7-1993 the petitioner was convicted for life imprisonment. The operative part of the judgment of the trial Court is silent about set off under Section 428 of Cr. P. C.

(3.) The fees of Mr. N. S. Bhat, Advocate, appointed for the petitioner, are quantified at Rs. 750/ -. Petition allowed.