BIHARI LAL Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) THE present petition is filed under Section 427 read with 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C.') for concurrent running of sentences awarded to the petitioner in Sessions Case No. 68/1995 and 69/1995 and Sessions Case No. 9/1996 and grant the benefit of Section 427 Cr.P.C. to the petitioner.

(2.) IT is noted that in cases bearing Sessions Case No. 68/1995 and 69/1995 for the offences punishable under Sections 147/148/149/188/ 436/395 IPC and in Sessions Case No. 9/1996 for the offences punishable under Sections 148/395 read with Section 149 IPC, both pertaining to FIR No. 426/1984 registered at Police Station Kalyanpuri, New Delhi, the learned Additional Sessions Judge, Karkardooma Courts, Delhi, sentenced the petitioner as under: -

(3.) THE petitioner had also preferred an appeal bearing Crl. A. No. 227/1996 before this Court impugning the judgment and order on sentence dated 04.10.1996 and 05.10.1996 respectively passed in Sessions Case No. 9/1996 by which he was convicted for committing offences punishable under Sections 148 and 395 IPC read with Section 149 IPC and was sentenced to undergo rigorous imprisonment for five years with total fine of Rs. 30,000/ -.