UDHAYA SURIYAN Vs. SUPERINTENDENT OF CENTRAL PRISON

JUDGEMENT

(1.) This petition has been filed for a direction to undergo sentence imposed against the petitioner in C.C.No.92 of 2009 by an order dated 20.07.2009 on the file of the learned Judicial Magistrate No.II, Sivagangai for the offences under Sections 408, 465, 467, 471 and 477A I.P.C. concurrently.

(2.) Heard the learned counsel for the petitioner and the learned Government Advocate(Crl.Side) for the respondent police.

(3.) The second respondent has registered a case as against the petitioner and after completing investigation filed the final report for the offences under Sections 408, 465, 467, 471 and 477A I.P.C. and the same has been taken cognizance in C.C.No.92 of 2009 on the file of the learned Judicial Magistrate No.II, Sivagangai. After trial, the trial Court convicted the petitioner as follows: