J D AGGARWAL Vs. STATE OF DELHI

JUDGEMENT

(1.) J.D. Aggarwal, appellant in Criminal Appeal No. 273/15, has been convicted of offences under Sections 120-B, 420, 468 & 471 read with Section 467, Indian Penal Code, by an Additional Sessions Judge vide judgment dated 23rd October, 1975. He has been sentenced to rigorous imprisonment for one year for the offence of criminal conspiracy punishable under section 120-B I.P.C. He has also been sentenced to rigorous imprisonment of one year for each of the offences under section 420 & 468 I.P.C. As for offence under section 471 read with section 467 I.P.C. he has been awarded rigorous imprisonment for two years. All these sentences have been made to run consecutively because the learned Additional Sessions Judge found little justification for making them run concurrently.

(2.) Vide same judgment the learned Additional Sessions Judge has convicted Fateh Singh, appellant in Criminal Appeal No 202/75 of offence of criminal conspiracy punishable under section 120-B I.P.C. as also of the offence under section 468 I.P.C. He has been awarded rigorous imprisonment for one year on each count. However, these sentences have been made to run consecutively and not concurrently as the learned Additional Sessions Judge found no justification for the same.

(3.) Feeling aggrieved both the appellants have filed separate appeals against their conviction and sentence. Since common questions of law and fact are involved, both these appeals shall be disposed of by this common judgment.