MOHAMMED ILIYAS Vs. GOVERNMENT

JUDGEMENT

(1.) The petitioner approaches this Court with a prayer to direct the respondents, the sentence imposed in C.C.No.4 of 1999 dated 30.03.2001 on the file of the Principal Special Judge for CBI Cases, Madurai and C.C.No.5 of 1999 dated 30.03.2001 on the file of the Principal Special Judge for CBI Cases, Madurai to be run concurrently.

(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: