JUDGEMENT
Khanna, J. -
(1.)This appeal by special leave is against the judgment of the Andhra Pradesh High Court dismissing the appeal filed by the appellants.
(2.)The appellants were convicted by the Additional Sessions Judge Visakhapatnam for offences under Ss. 147, 148 and 352, I.P.C. Some of the appellants were also convicted for offences under S.5 of the Explosive Substances Act and S.25 of the Indian Arms Act. They were sentenced to various items of imprisonment and the sentences were ordered to run concurrently. The total sentence of imprisonment to be undergone by some of the appellants was two years while in the case of the other appellants was one year. The appellants went up in appeal to the High Court against the judgment of the trial Court. The High Court referred to the fact that the appellants had been in custody during the course of the investigation, inquiry and trial, for about two years. The appellants were held entitled under S.428 of the Code of Criminal Procedure, 1973 to set off the period of detention against the sentence of imprisonment imposed upon them. The High Court in view of the above dismissed the appeal after observing that it was unnecessary to go into the matter as it would be only of an academic interest.
(3.)We have heard Mr. Agarwala on behalf of the appellants and Mr. Rao on behalf of the State, and are of the opinion that the judgment of the High Court in so far as it has refrained from going into the merits of the conviction of the appellants, cannot be sustained. The fact that a convicted person has already undergone the sentence or is otherwise entitled to be set at liberty because of the length of the period during which he has been under detention during the course of investigation, inquiry and trial cannot prevent the said person from challenging his conviction in appeal. Conviction for an offence entails certain consequences. Conviction also carries with it a stigma for the convicted person. A convicted person in challenging his conviction in appeal not only seeks to avoid undergoing the punishment imposed upon him as a result of the conviction, he also wants that other evil consequences flowing from the conviction should not visit him and that the stigma which attaches to him because of the conviction should be wiped out. In case the convicted person undergoes the sentence of imprisonment imposed upon him or he is otherwise entitled to be set at liberty by the time his appeal against conviction comes up for hearing in view of the length of the period he was in detention during the course of investigation, inquiry or trial, such a person would still be entitled to challenge his conviction. The fact that he is set at liberty and would not have to undergo any further sentence of imprisonment would nor debar him from questioning the validity of his conviction. The object of such a challenge to conviction is to avoid the other consequences flowing from conviction and also to erase the stigma resulting from the conviction. The High Court, in our view, was in error in so far as it declined to go into the validity of the conviction of the appellants.
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