LIGI SEBASTIAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal is carried from the judgment of the Additional Sessions Court, Pala in S.C.No.463/2014, which convicted the appellant/accused for offences under Ss. 450 and 394, read with Sec. 34 of the Penal Code ; and sentenced him for rigorous imprisonment for a period of six years, each. The appeal centers around the narrow compass of the running of sentences in terms of Sec. 31 Cr.P.C, that is to say, whether the sentences are to run concurrently or consecutively. The judgment is silent in this regard. According to the appellant/accused, the sentences are to run concurrently; and not consecutively. Inasmuch as it is not specified so in the judgment impugned, by virtue of Sec. 31 Cr.P.C, the sentences will run consecutively, which is the sole point on which the appellant seeks interference.

(2.) Heard the learned counsel for the appellant and the learned Public Prosecutor. Perused the records.

(3.) It is relevant to note that the offences in question are under Ss. 450 and 394 of the Penal Code . Sec. 394 is extracted here below: