SHIVANNA Vs. MEGHARAJA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused under Sec. 482 of Cr.P.C. for directing the Trial Court to pass an order to run the sentences concurrently in respect of C.C.No.669/2010, C.C.No.372/2011 and C.C.No.6/2011 and to give set-off for the imprisonment already undergone by the petitioner.

(2.) Heard the arguments of learned counsel for the petitioner. Respondent Nos.1 and 2 served unrepresented.

(3.) The case of the petitioner is that the petitioner was the accused who faced the trial in C.C.No.6/2011 and has been convicted and sentenced to pay fine of Rs.1,15,500.00 for the offence punishable under Sec. 138 of the Negotiable Instrument Act, 1881 (for short ' N.I. Act ') and in default of payment of fine, he shall undergo imprisonment for one year vide judgment dtd. 19/4/2019.