SURESHA K S/O KRISHNAPPA Vs. STATE OF KARNATAKA REPRESENTED BY KAMAKSHIPALYA POLICE STATION REP. BY STATE PUBLIC PROSECUTOR OFFICE OF S P P HIGH COURT BUIDLING BANGALORE

JUDGEMENT

(1.) THIS petition is filed seeking for a direction to run the sentences Imposed in C.C.No. 1364/2007, C.C.No. 17453/2007 and C.C.No. 37382/2006 concurrently.

(2.) THE petitioner has been convicted for the offences under Sections 454, 457 and 380 IPC in C.C.No. 1364/2007 on 9.11.2007 and sentenced to undergo S.I. for two years and to pay a fine of Rs. 10,000/ -; the petitioner has been further convicted for an offence under Section 380 IPC in C.C.No. 17453/2007 by order dated 18.3.2008 and sentenced to undergo S.I. for 2 years and to pay a fine of Rs. 5,000/ - and the petitioner is also convicted for the offences under Sections 457 and 380 JPC in C.C.No. 37382/2006 by Judgment dated 2.4.2008 and sentenced to undergo S.I. for two years and to pay a fine of Rs. 5,000/ - with the default clauses in each of the sentences. The petitioner approached the learned Sessions Judge in Crl.R.P.No -91/2011 and 92/2011 c/w. Crl.R.P.93/2011, but the learned Sessions Judge has declined to pass an order directing the sentences to run concurrently.

(3.) IT is submitted by the learned Counsel for the petitioner that the petitioner is in custody since July 2007 and that he has already suffered sentence of 4 years. It is also further submitted by him that the petitioner is aged about 25 years and his age old parents are dependant on his earnings for their livelihood. Hence, he submits that the order of sentence may be directed to run concurrently.