NACHIMUTHU Vs. STATE

JUDGEMENT

(1.) THE petitioner has exhausted all his. remedies available to him under the law. His present application is that the sentences that been already passed in four different cases should all be made to run concurrently. His petition in effect is for a review of the orders that have been already passed by the trial Court as well as the Appellate Court. It is pointed out that there is no provision of law for such a review being entertained in orders passed under the Criminal Procedure Code. If this were a matter of mere clerical error obviously some relief can be given in regard to the sentence. ; But this is not so. It is therefore not possible to entertain such an application. The application is devoid of merits and it is therefore dismissed.