ANTY ALIAS ANTONY Vs. STATE OF KERALA

JUDGEMENT

(1.) The challenge in the revision is with regard to the conviction entered against the appellant as accused in G.C. 54/1997 for the offence punishable under S.457, 380 and 379 of the I.P.C. for which the sentence of R.I. for two years and R.I. for one year were imposed under S.457 and 380 of the I.P.C. No separate sentence was given for the offence under S.379 of the I.P.C.

(2.) The grievance of the petitioner projected in the revision memo is that the above sentences are not made concurrent with the sentences imposed in previous other cases namely C.C. 62/97, 65/97 and 160/97 initiated by the Kodungalloor Police as also C. C. 2/97, 5/97, 7/97 and 8/97 initiated by the Irinjalakuda Police. This is sought to be achieved by invoking S.427 and 433 of the Cr. P. C.

(3.) In the nature of the prayer contained in the revision memo and in view of the concurrent findings of two courts below it does not appear necessary to go into the justification for the conviction. Suffice it to say that there is adequate evidence available in the matter of recovery pursuant to confession of the accused himself to show M.Os. 1 and 2 were actually stolen after house breaking into the house of P.W. 1.