State Of Maha vs Majjd Pathan And Another
2021 Latest Caselaw 4545 Bom

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              IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                            BENCH AT AURANGABAD

                        CRIMINAL APPEAL NO.271 OF 2003

                             STATE OF MAHARASHTRA
                                     VERSUS
                           MAJID PATHAN AND ANOTHER

Mr.K.S.Patil, APP for the appellant/State.
Mr.P.P.More, Advocate for the respondents.

( CORAM : RAVINDRA V. GHUGE AND B.U.DEBADWAR, JJ.)

DATE : MARCH 11, 2021

PER COURT :

1. This is a motion for "speaking to the minutes" of the judgment

dated 30/01/2021. The learned Advocate for the respondents points out

that, inadvertently, this Court has not recorded the period spent by the

accused in jail while being under trial for a set off u/s 428 of the Cr.P.C.

2. The learned Prosecutor agrees with the submission made by Mr.More.

3. In view of the above, paragraph No.73 is being added to the

judgment dated 30/01/2021 which shall read as under :-

"73. The time spent by the accused in jail as under trial, shall be set off against the sentence awarded to them."

khs/Mar.2021/271-d

4. Corrected judgment be uploaded accordingly.

( B.U. DEBADWAR, J. ) ( RAVINDRA V. GHUGE, J. )

khs/Mar.2021/271-d