L RANICSH Vs. SUPERINTENDENT CENTRAL PRISON

JUDGEMENT

(1.) The Petitioner who is accused No. 1 in Sessions case No. 74/84 on the file of the Sessions Judge, Nalgonda was granted bail pending Criminal appeal No. 267/86 which was ultimately disposed of with some modification. The petitioner was in jail during the period from 13-5-1986 to 7-11-1986 in connection with another case.

(2.) This petition is filed to deduct that period during which he was in jail from the sentence of imprisonment awarded to him in Crl. A.No. 267/86. Section 428 Criminal Procedure Code says that where an accused person has, on conviction, been sentenced to imprisonment for a term, (not being imprisonment in default of payment of fine the period of detention, if any, undergone by him during the investigation, inquiry, or trial of the same case and before the date of such coviction, shall be set-off against the term of imprisonment imposed on him on such conviction.

(3.) In this case, since the petitioner was in jail during the period from 13-5-1986 to 7-11-1986 in connection with the trial of another case which ultimately ended in acquittal, that period cannot be set off against the imprisonment awarded to him in Criminal appeal No. 267/86 which was filed against the order in Session Case No. 74/84.