SELVARAJ Vs. STATE OF KERALA

JUDGEMENT

(1.) Appellants have filed this petition under Sec. 427 of the Code of Criminal Procedure, 1973. He seeks an order directing to run the sentence imposed in this case concurrently with the sentence imposed on the petitioner in Crl.A.No. 464 of 2021.

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.

(3.) Petitioners were the accused in Sessions Case No.541 of 2017 of the Additional Sessions Court (Special Court-II), Kottayam. They were convicted for the offences punishable under Ss. 450, 325, 394 and 397 read with Sec. 34 of the Indian Penal Code, 1860(IPC). The period of sentence imposed on the appellants for the offence under Sec. 397 of the Indian Penal Code was 7 years; the lesser terms of sentence imposed for the other offences have to run concurrently. The appeal they have filed as Crl.A.No. 207 of 2021 was disposed of by judgment dtd. 23/2/2024. Conviction and sentence were confirmed except for reducing the amount of fine.