BRIJ BASI LAL Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Special leave to appeal granted limited to the question of sentence only.

(2.) We heard Mr. A. P. Mohanty, for the appellant and Mr. R. K. Bhatt for the State of U. P. The appellant is convicted for having committed offences under Sections 120B, 420 and 471 of I. P. C. In respect of last mentioned two offences has been convicted on two separate and independent counts.

(3.) The appellant has been sentenced to suffer rigorous imprisonment for a period of one year for an offence under Section 120B. He has been convicted for committing an offence under S. 420, I. P. C. and has been sentenced to suffer rigorous imprisonment for a period of three years and to pay a fine of Rupees 5000/-, in default to suffer further rigorous imprisonment for one year. For the same charge under a second count, identical punishment has been imposed upon him. He has also been convicted for committing an offence under Section 471, I. P. C. and has been sentenced to rigorous imprisonment for two years and an identical sentence for the second count has also been imposed upon him. The learned Magistrate further directed that the sentence awarded to the appellant for an offence under Section 420, I. P. C. on two different counts shall run consecutively whereas the other sentences shall run concurrently.