RANCHHOD LAL Vs. STALE OF MADHYA PRADESH

JUDGEMENT

(1.) The appellant, in these four appeals by special leave, was convicted in four cases of an offence under S. 409, I. P. C. and was sentenced to 4 years' rigorous imprisonment and fine in the first two cases on January 17, 1962, by the First Additional Sessions Judge, Ujjain, Shri H. B. Aggarwal. He was also convicted in these two cases of offences under S. 467 read with S. 471 and S. 477A, I. P. C. The sentences imposed for these offences were to run concurrently with the sentence of imprisonment for the offence under S. 409, I. P. C. The sentences imposed in the two cases for the offence under S. 409, I.P.C, were to run consecutively as no order had been made by the Sessions Judge for the sentence in the case in which judgment was pronounced later, to run concurrently with the sentence imposed in the other case.

(2.) In each of the other two cases, the appellant was sentenced to 3 years' rigorous imprisonment under S. 409, I. P. C. by Shri Dube, First Additional Sessions Judge, Ujjain, on July 20, 1963. The Sessions Judge ordered the sentences in these two cases to run concurrently, but did not order them to run concurrently with the sentence awarded in the first case on January 17, 1962.

(3.) The appeals against the conviction of the appellant in the four cases were dismissed by the High Court. With respect to the sentence in the appeal against the first conviction in Sessions Trial No. 35 of 1961, the High Court said: