KSH. KENNEDY SINGH Vs. STATE OF MANIPUR REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT OF MANIPUR

JUDGEMENT

(1.) By way of this petition filed under Sec. 482 Cr.P.C., the petitioners seek set-off of the period of detention undergone by them prior to their conviction and sentencing, under Sec. 428 Cr.P.C.

(2.) The petitioners were arrested on 22/3/2012 in connection with FIR No.32(03)2012 BPR PS. After a full-fledged trial, they were convicted of offences under Ss. 367, 376(2)(g) and 392 IPC and sentenced to imprisonment for life, along with payment of fine, by the learned Sessions Judge, Manipur East, in Sessions Trial No. 8 of 2012, vide Judgment dtd. 12/6/2013 and Order of Sentence dtd. 25/6/2013. In appeal, however, this Court reduced the sentence imposed upon the petitioners to 10 years rigorous imprisonment. The petitioners are presently lodged in Manipur Central Jail, Sajiwa. They assert that they completed the requisite incarceration on 22/3/2022, after reduction of the set-off period claimed by them. It is stated that the fine amount imposed upon the petitioners has already been paid.

(3.) Heard Mr. N.Surendrajit Singh, learned counsel for the petitioners; and Mr. Athouba Khaidem, learned Public Prosecutor, appearing for State authorities.