E MANIKANDAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS Habeas Corpus petition is brought forth by the petitioner for a direction to the respondents to treat his subsequent life sentence passed in S.C. No. 206 of 2003 by the Additional District and Sessions Court (Fast Track Court), Vellore by its judgment dated 27.10.2004 and subsequently affirmed by this Court in C.A. No. 597 of 2005 by its judgment dated 11.6.2007 as concurrent with the imprisonment of life passed in S.C. No. 176 of 2002 passed by the Principal Sessions Judge, Vellore by its judgment dated 17.7.2003 which was subsequently affirmed by this Court made in C.A. No. 1856 of 2003 by its judgment dated 10.7.2006.

(2.) AFFIDAVIT filed in support of the petition is perused. The Court heard the learned counsel appearing for the petitioner and also the respondent-State.

(3.) IT is also an admitted position that while the second judgment was passed awarding life imprisonment, already he was awarded life imprisonment in the earlier case and hence two separate sentences for life imprisonment were to be suffered by the petitioner herein. Under such circumstances, this application has been brought forth by the petitioner, seeking an order of this Court that both the sentences have to run concurrently.