STATE OF KARNATAKA Vs. MAHADEVAPPA SIDRAMAPPA

JUDGEMENT

(1.) This revision petition has been registered suo moto in exercise of the powers of this Court under S.397 and 401 Cr.P.C.

(2.) The few facts necessary to understand the question involved may be narrated as follows : The prisoner in question is Mahadevappa Sidramappa Bokkasad undergoing imprisonment in Central Prison, Belgaum. He was on 31-7-1963, convicted by the I Addl. Sessions Judge, Dharwar, in S.C. No. 12 of 1963 for having committed an offence punishable under S. 302 I.P.C, and sentenced to undergo imprisonment for life. He was again tried by the 11 Addl. Sessions Judge, Belgaum, in S.C. No. 145 of 1974 tor having committed an offence punishable under S.307 I.P.C. The II Addl. Sessions Judge, Belgaum, pronounced his judgment on 21-12-1974 convicting him for the said offence and sentencing him to rigorous imprisonment for one year. He further directed as follows :

(3.) S.427 Cr.P.C. deals with the sentence to be passed on offenders already sentenced for another offence. Sub-section (2) of the said section reads as follows :