HARI SINGH Vs. STATE

JUDGEMENT

(1.) THIS criminal revision is directed against an order of the Sessions Judge, Sikar, by which he has held that fine imposed on the applicant must be realized notwithstanding the fact that he, the applicant, has undergone the sentence awarded against him in default of payment of fine.

(2.) APPLICANT Hari Singh was employed in Court of Wards. He was accused of having criminally misappropriated a sum of Rs. 1,995/-/9 entrusted to him in his capacity as such public servant and was convicted under Section 409 of the I. P. C. by the Sessions Judge, Sikar, on 28th February, 1955 to undergo six months simple imprisonment and to pay a fine of Rs. 1,000/-and in default thereof to further undergo a term of six months' simple imprisonment. Hari Singh appealed against this conviction to this Court but his appeal was rejected on 12-9-1955.

(3.) THE applicant served his substantive sentence and did not pay the fine imposed on him. He was, therefore, made to suffer another six months' simple imprisonment on account of the default in payment of fine.