SANJAY MISHRA Vs. STATE

JUDGEMENT

(1.) This matter is taken up today as 14th April, 2015 was declared holiday.

(2.) The present petition has been filed by the petitioner under Section 482 Cr.P.C. praying therein that the sentence in subsequent case FIR No. 221/2005 be ordered to be run concurrently with the sentence in case FIR No. 234/2005 passed by Metropolitan Magistrate.

(3.) The petitioner was convicted by Metropolitan Magistrate vide judgment dated 31st August, 2012 in FIR No. 234/2005 for offence under Section 356/379/34 IPC, P.S. Seelampur and was sentenced to rigorous imprisonment for three years and fine and subsequently the court of another Metropolitan Magistrate convicted the petitioner in FIR No. 221/2005 under Section 356/379/411/34 IPC, P.S. Seemapuri sentencing him to rigorous imprisonment for two years and fine.