SURAJ Vs. STATE

JUDGEMENT

(1.) The appeal had been filed by the appellant for setting aside the impugned judgment of conviction dtd. 13/7/2018 and order on sentence dtd. 19/7/2018 in FIR No.7/2017 under Sec. 419/394/395 IPC PS Bhalswa Dairy.

(2.) The appellant was convicted of the offence punishable under Ss. 395/170 IPC and was sentenced to a period of 7 years and a fine of Rs.7,000.00 (6 months SI in default of payment of fine) for offence punishable under Sec. 395 IPC and imprisonment for 2 years and a fine of Rs.2,000.00 (2 months SI in default of payment of fine) for offence punishable under Sec. 170 IPC, both sentences to run concurrently, benefit of Sec. 428 Cr.P.C. being given.

(3.) Since the appeal has been pending final adjudication by this Court, learned counsel for the appellant had filed an early hearing application reiterating an earlier request made under Sec. 427 (1) Cr.P.C. seeking disposal of the appeal by allowing concurrent running of sentences awarded to the appellant in FIR No.7/2017 (referred to as "FIR 1" for convenience) with sentences awarded in two other cases FIR No. 815/2016 (referred to as "FIR 2" for convenience) and FIR No. 711/2016 (referred to as "FIR 3" for convenience) both registered under Sec. 365/392/34 IPC at PS Narela. The appellant was sentenced for a period of 3 years each in FIR 2 and 3. Sentences awarded in FIR 2 and 3 have attained finality as the appellant did not challenge the sentences.