MUNNA Vs. STATE OF RAJASTHAN & ORS.

JUDGEMENT

(1.) Heard learned counsel for the parties. In this case a short question about the interpretation of Rule-8 of the Rajasthan Prisoners (Shortening of Sentence) Rules, 1958, is involved.

(2.) Brief facts of the case are that the petitioner was sentenced under different sections and he was sentenced to undergo rigorous imprisonment for a period of 13 years and a fine of Rs. 20,000.00. In default of payment of fine, it was further directed that the petitioner will have to undergo a sentence of 3 years.

(3.) It is an admitted position that in the instant case the petitioner has already undergone the sentence of more than 12 years. The case of the present petitioner was forwarded by the Advisory Board to the State of Rajasthan with the recommendation that he should be released.