VIJI ALIAS VIJAYAKUMAR Vs. STATE

JUDGEMENT

(1.) THE petitioner was convicted for various offences by the learned Chief Judicial Magistrate, Chengalpet in S.C.Nos.566 and 567 of 2004 by the separate judgments dated 07.11.2007. Likewise the petitioner has also been convicted for various offences by the learned Principal Assistant Sessions Judge by judgment dated 14.03.2005 rendered in S.C.No.571 of 2003. THE learned Chief Judicial Magistrate by the judgment dated 07.11.2007 rendered in S.C.No.567 of 2004 directed the sentences imposed against the petitioner in S.C.No.567 of 2004, 566 of 2004, 270 of 2004 and 571 of 2004 to run concurrently. Learned counsel for the petitioner submits that in the said Judgment, the learned Chief Judicial Magistrate instead of stating S.C.No.571 of 2003 by mistake and due to typographical error has stated the S.C number as S.C.571 of 2004. THE petitioner's mother filed a petition dated 29.08.2008 before the learned Chief Judicial Magistrate Court, but the same has been returned with the following endorsement namely "This court has also disposed the cases in S.C.566 of 2007 and S.C.567 of 2007 on 07.11.2007. As such this Court has no power to review the same according to the code". In such circumstances, the petitioner has filed above Criminal Original Petition sought for the aforesaid direction.

(2.) I have considered the submissions made by the learned counsel for the petitioner and heard Mr. A. Saravanan, learned Government Advocate (Criminal Side).