DEEPAK Vs. STATE

JUDGEMENT

(1.) The present petition has been filed by the petitioner under Section 427 read with Section 482 Cr.P.C. praying therein that the sentences passed by Metropolitan Magistrate in case FIR No. 28/2013, FIR No. 217/2012 and FIR No. 73/2011 be ordered to be run concurrently.

(2.) The petitioner was convicted by Metropolitan Magistrate vide judgment and order on sentence dated 18th November, 2013 and 28th November, 2013 respectively in FIR No. 28/2013 for offence under Section 420/419/379 IPC, P.S. Darya Ganj and sentenced to undergo rigorous imprisonment for 1 1/2 years and to pay compensation of Rs.50,000/- and in default of payment of compensation further simple imprisonment of three months. An appeal was filed by the petitioner against the judgment dated 18th November, 2013 and order on sentence dated 28th November, 2013 which was dismissed by order dated 22nd February, 2014.

(3.) The petitioner was convicted by Metropolitan Magistrate vide judgment and order on sentence dated 19th December, 2013 and 21st December, 2013 respectively in FIR No. 217/2012 for offence under Section 406/420/379 IPC, P.S. Darya Ganj and sentenced to undergo rigorous imprisonment for 3 years and to pay compensation of Rs.1,00,000/- and in default of payment of compensation further simple imprisonment of six months. An appeal was filed by the petitioner against the judgment dated 19th December, 2013 and order on sentence dated 21st December, 2013 which was partly allowed by order dated 11th February, 2014 and modified the sentence of the petitioner of rigorous imprisonment from 3 years to 2 years and the compensation was enhanced from Rs.1,00,000/- to Rs.2,00,000/- and in default of payment of compensation further simple imprisonment of one year.