PUBLIC PROSECUTOR Vs. STATE

JUDGEMENT

(1.) THE learned Public Prosecutor is right when he says that there is no provision to direct an order of detention in a Borstal School to run consecutively with such a previous order of detention, as in the case of a sentence of imprisonment. Besides detention in a Borstal School is a reformatory measure I like admonition and there is little point in piling detention on detention any more than in giving admonition after admonition. So, the learned Magistrate's order directing this detention to be consecutive to the previous one is set aside, and the detention directed here is allowed to be merged in the previous detention (ordered in C. C. No. 6 of 1950, Sub -Divisional Magistrate Narasaraopet) and to run concurrently with it till that term is over.