SALAUDDIN @ RAJA Vs. THE STATE (NCT OF DELHI)

JUDGEMENT

(1.) Present petition has filed by the petitioner under Sec. 397(1) Crimial P.C. read with Sec. 482 Crimial P.C. seeking directions that the substantive sentence awarded to him in case FIRs Nos. 388/2012 and 341/2009 be run con-currently. Status report is on record.

(2.) I have heard the learned counsel for the parties and have examined the file. On perusal of the file, it reveals that the petitioner was convicted in case FIR No. 388/2012 registered under Sections 392/397/34 Penal Code at PS Mehrauli by a judgment dated 31.01.2014. By an order dated 01.02.2014, he was sentenced to undergo R1 for forty months with fine Rs. 2,000.00 under Sections 392/34 IPC.

(3.) The petitioner was also held guilty in case FIR No. 341/2009 registered under Sections 307/326/392/411/34 Penal Code and Sections 25/27 Arms Act at PS Saket by a judgment dated 07.02.2014. By an order dated 12.02.2014, he was sentenced to undergo R1 for seven years with fine Rs. 5,000.00 under Sec. 307 IPC; R1 for seven years under Sec. 397 Penal Code and R1 for two years with fine Rs. 2,000.00 under Sec. 411 IPC. All the sentences were to run concurrently.