GRAHARI Vs. STATE

JUDGEMENT

(1.) Petitioner, a convict prisoner undergoing imprisonment jumped jail, was re-arrested, tried and convicted of the offence under S.225 (B). A sentence of six months was imposed. Appeal was unsuccessful and hence the revision petition.

(2.) Sentence of imprisonment, petitioner is undergoing would terminate only on 7-9-1988.

(3.) Prayer in this petition is to make the sentence now imposed, concurrent with the sentence which petitioner is undergoing. If it is so made, petitioner will not have to suffer consequences of the conviction and petitioner may feel justified in making similar attempts. Even if he does not succeed, nothing will be lost, if sentences are to be concurrent.