IMRAN JALAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed by the petitioner-accused under Section 482 of Cr.P.C. praying this Court to pass the order of sentence in all three cases i.e. in S.C.No.1031/2008 passed by 55th Additional City Civil and Sessions Judge, Bengaluru, in Special Case No.76/2011 passed by Principal City Civil and Sessions Judge at Bengaluru and in C.C.No.10701/2007 passed by I Additional Chief Metropolitan Magistrate Court, Bengaluru to run concurrently in the interest of justice.

(2.) I have heard the learned counsel Sri.Sirajuddin Ahmed for the petitioner-accused virtually, the learned High Court Government Pleader Sri.H.R.Showri, for respondents No.1 and 3 and Sri.H.Jayakar Shetty, learned counsel for respondent No.2 virtually.

(3.) It is the submission of the learned counsel for the petitioner-accused that in S.C.No.1031/2008 the petitioner-accused has been sentenced to undergo imprisonment for life and to pay a fine of Rs.50,000/- with a default sentence and he has also been sentenced to undergo imprisonment for 10 years for the offence punishable under Section 121-A of IPC and to pay a fine of Rs.25,000/- with a default sentence and he has also been convicted under Section 122 of IPC and sentence to undergo imprisonment for 10 years and to pay a fine of Rs.25,000/- with a default sentence. He has also been convicted for the offence under Section 5(b) of Explosive Substances Act and sentenced to undergo imprisonment for 10 years and to pay a fine of Rs.25,000/- with a default sentence. He has been further convicted for the offence punishable under Section 25(1A) of the Arms Act for 10 years and to pay a fine of Rs.25,000/-. He has also been convicted under Section 26(2) of Arms Act for 10 years and to pay a fine of Rs.25,000/- with a default sentence. He has also been convicted under Section 20 of Unlawful Activities (Prevention) Act and sentenced to undergo imprisonment for life and to pay a fine of Rs.50,000/- with a default sentence. He has also been punished under Section of Explosive Act and sentenced to imprisonment for 10 years.