LAWS(MAD)-2010-7-113

RAGHAVAN Vs. SUPERINTENDENT OF PRISON

Decided On July 30, 2010
RAGHAVAN Appellant
V/S
SUPERINTENDENT OF PRISON Respondents

JUDGEMENT

(1.) The petitioner approaches this Court with a prayer to issue direction under Section 427(1) of Cr.P.C. that the subsequent sentence in S.C.No.198 of 2001 on the file of the Principal Sessions Judge, Kanyakumari dated 30.12.2002 shall run concurrently with previous sentence in S.C.No.199 of 2001 on the file of the Assistant Sessions Judge, Kuzhithurai dated 12.12.2002.

(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: