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Judgment
We are of opinion that the learned Judge erred in law in directing that the sentence of imprisonment, passed by him on Govindasawmy in respect
of the second count in Case No. 12 of the Fourth Criminal Sessions of this Court for the year 1911, should run concurrently with the sentence of
imprisonment which had been passed on the said Govindasawmi in respect of the second count in Case No. 16 of the Third Criminal Sessions of
this Court for the year 1911.
We set aside the sentence and direction, and in lieu thereof, we sentence the said Govindasawmi to one day''s rigorous imprisonment to
commence at the expiration of the period of imprisonment to which he was sentenced in Case No. 16 of the Third Criminal Sessions for the year
1911.