KUMAR @ BUTTON KUMAR Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition is filed for a direction to the Chief Judicial Magistrate Court, Krishnagiri, to allow the petitioner to serve the terms awarded by judgments dated 30.01.2009 in S.C. Nos.247 and 249 of 2007, concurrently.

(2.) Heard Mr. Akhil Akbar Ali, learned counsel for the petitioner and Mr.C.Emalias, learned Additional Public Prosecutor appearing for the respondent - State.

(3.) A case in Kavaripattinam P.S. Crime No.111 of 2007 was registered by the respondent police in respect of a robbery that had taken place on 28/29.01.2007 between 21.00 hours and 01.00 hours in the house of one Senthil Kumar and after completing the investigation, Kavaripattinam Police filed a final report in P.R.C. No.29/2007 before the Judicial Magistrate, Krishnagiri, who, committed the case to the Court of Sessions, wherein, one Govindan @ Kozhi Govindan (A1), Kumar @ Button Kumar (A2 -the petitioner herein) and Ramu @ Anand (A3) faced trial in S.C. No.249 of 2007 before the Chief Judicial Magistrate - cum -Assistant Sessions Judge, Krishnagiri, for offences under Sections 458 and 395 read with Section 397 IPC.