SUNDARAM @ VELLIAN Vs. SECRETARY, STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner / detenu herein has moved the extraordinary original Habeas Corpus jurisdiction of this Court to direct the two life sentences imposed upon him in SC.No.50/1994 and SC.No.175/1997 to run concurrently.

(2.) The petitioner was tried in SC.No.50/1994 by the learned Principal District Judge, Tiruvannamalai and was convicted for offences u/s.457[2], 398, 302 read with 34 IPC and was sentenced to undergo 5 years rigorous imprisonment; 7 years rigorous imprisonment and imprisonment for life respectively, on 11.01.1996. The smaller sentences were directed to run concurrently with life imprisonment in terms of section 31 Cr.P.C. The appeal preferred by the petitioner [detenu] before this Court in Crl.A.No.142/1996 came to be dismissed on 23.09.2002, thereby the conviction and sentence imposed upon him by the trial court was confirmed by this Court.

(3.) The petitioner was also tried in SC.No.175/1997 by the learned I Additional Sessions Judge cum Chief Judicial Magistrate, Salem, for offences u/s.302, 457, 494 read with 34, 397, 392 read with 34 IPC. After due trial, the petitioner was convicted and sentenced by the learned Judge as follows:- <FRM>JUDGEMENT_58_TLMAD0_2014_1.html</FRM>