KIMTI LAL JAIN Vs. STATE

JUDGEMENT

(1.) EXEMPTION allowed subject to just exceptions.

(2.) APPLICATION stands disposed of. Crl. M. C. No. 3947/2008 1. The question raised in this petition is whether the provisions of Section 220 of code of Criminal Procedure would apply to a person who has been accused of committing three offences of the same kind within one year but the place of incident, Police Station/ Station Division and witnesses being different'

(3.) IN the aforesaid three cases, Petitioner has been charge sheeted for committing an offence punishable under Section 411 of Indian Penal Code, i. e. , for the offence of purchasing stolen articles.