SARFUDDIN SULEMAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Service of rule is waived by Mr.P.R.Abichandani, learned APP for the respondents. Having regard to the facts stated in this application, this application is taken up for final hearing today.

(2.) The petitioner - convict - Sarfuddim Suleman Fakir, who is undergoing different sentences including sentence of life imprisonment and who is lodged in Central Jail, Sabarmati, Ahmedabad has, by forwarding this application to this Court through Dy. Supdt., Central Jail, Ahmedabad requested this Court to pass appropriate orders directing all the sentences to run concurrently in following two cases.

(3.) Being aggrieved against and dissatisfied the said judgment of the conviction and sentence, the present petitioner i.e. original accused No.4 had preferred Criminal Appeal No.958 of 2001 to this Court. That Criminal Appeal NO.958 of 2001 came to be dismissed by this Court (Coram : Y.B.Bhatt and J.R.Vora, JJ) on 19.07.2002.