NARESH Vs. STATE

JUDGEMENT

(1.) CRL.M.A. 21647/2022 in CRL.A. 196/2022 and CRL.M.A. 21910/2022 in CRL.A. 70/2022 have been filed by the appellant/applicant under Sec. 427(1) of the Code of Criminal Procedure, 1973 (CrPC) seeking concurrent running of sentences awarded to the appellant in the above captioned appeals.

(2.) In CRL.A. 600/2020, vide order dtd. 21/12/2019 passed by the learned Additional Sessions Judge (ASJ), West, Tis Hazari Courts, Delhi, the appellant was convicted for the offences under Ss. 448/354/354C/506 of the Indian Penal Code, 1860 (IPC) and Sec. 10/12 of the Protection of Children from Sexual Offences Act, 2012 (POCSO Act) and sentenced to undergo imprisonment for a period of five years along with a cumulative fine of Rs.19,000.00 vide order on sentence dtd. 23/12/2019.

(3.) In CRL.A.196/2022, vide order dtd. 21/12/2019 passed by the learned ASJ, the appellant was convicted for the offences under Sec. 354 of the IPC and Sec. 8 of the POCSO Act and sentenced to undergo imprisonment for a period of three years along with a cumulative fine of Rs.10,000.00 vide order on sentence dtd. 23/12/2019.