PREM NATH Vs. STATE

JUDGEMENT

(1.) PREM Nath son of Tulsi Ram was convicted under Section 420, Penal Code, in the Court of Special Railway Magistrate, Atubala Cantonment on 31/10/1949, and was sentenced to rigorous imprisonment for six months. On 8-12-1949, he was surrendered to the Patiala and Bast Punjab States Union to stand his trial in the Court of the Additional District; Magistrate Faridkot. He was kept in the District Jail, Faridkot, between 10/12/1949 and 16/5/1960, and re surrendered to (he Jail authorities in the Punjab State on 17/5/1960.

(2.) PREM Nath, now applies to this Court that the period between 8/12/949, to 16-5-1950 should be taken into account in determining whether he has served the period of imprisonment imposed upon him by the Special Railway Magistrate, Ambala Cantonment on 31/10/1949.

(3.) IN these proceedings no one has appeared on behalf of the prisoner.