LAWS(MAD)-2010-7-82

PERIYASAMY Vs. INSPECTOR OF POLICE

Decided On July 30, 2010
PERIYASAMY Appellant
V/S
INSPECTOR OF POLICE, SUBRAMANIYAPURAM POLICE STATION Respondents

JUDGEMENT

(1.) The petitioner approaches this Court with a prayer to pass an order to run the sentence concurrently in S.C.No.81 of 2002 on the file of the Additional District and Sessions Court cum Fast Track Court No.III, Madurai dated 03.03.2003 with the sentence in S.C.No.105 of 2002 on the file of the Honourable Additional District and Sessions Judge, Fast Track Court No.III, Madurai dated 24.04.2003.

(2.) Heard both sides.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner was a convicted person and he was convicted for the following cases: