DHARMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner/accused No.1 under Section 482 of Cr.P.C. praying this Court to pass an order that the sentence of life imprisonment passed by the FTC-I in S.C.No.438/2004, on 17.02.2005 and subsequently confirmed by this Court in Crl.A.No.1998/2005 by its order dated 25.03.2008 for the offences punishable under sections 302 , 448 of IPC and the judgment passed by the FTC-IV in S.C.No.498/2005 on 07.04.2006 and it is confirmed by this Court in Crl.A.No.1682/2006 by its order dated 21.01.2010 for the offences punishable under sections 302 , 397 read with Section 34 of IPC are imposed on the petitioner run concurrently with each other in the ends of justice.

(2.) This case has been posted before this Court with regard to the maintainability of the case. Though the learned counsel for the petitioner is given sufficient opportunity, has not appeared before the Court with regard to the submission of the maintainability.

(3.) I have heard Sri.M.Divakar Maddur, learned High Court Government Pleader appearing for respondent-State.