KALATHIL RIYAS Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition, registered under Sec.482 of the Cr.P.C. as a Crl.M.C., has been submitted by the petitioner - a prisoner in custody. His grievance is that he has not been given proper set off to which he is entitled to under Sec.428 of the Cr.P.C. Assistance of a legal aid counsel was sought. Advocate Mr. Arun B. Varghese has offered assistance to this Court.

(2.) Report of the Superintendent, Central Prison, Kannur, was called for and in the report dated 26/2/07, the Superintendent has given details of the convictions, set off and the balance period for which the petitioner will have to undergo imprisonment. It shows that the petitioner will have to be in prison till 7/4/07 if the fine amount is paid by him or till 7/10/07 if the fine amount is not paid by him. The learned counsel Mr.Arun B. Varghese requested that records may be called for. The relevant records have been called for. The records have been perused. It is now confirmed by the counsel that the details given in the report of the Superintendent of Central Prison are correct and due and eligible set off has been granted.

(3.) The learned counsel finally prays that the discretion under Sec.427 of the Cr.P.C. may be invoked and there may be a direction that the sentences imposed in different cases in which the petitioner has been found guilty and convicted may be directed to run concurrently.