SANTOSH Vs. STATE OF U.P.

JUDGEMENT

(1.) The point of concern in the present writ petition preferred under Article 226 of the Constitution of India is for issuance of direction to the Jail Superintendent District Jail Aligarh for concurrently running of sentence imposed in six cases arising out of theft of electricity equipment, wherein the petitioner was sentenced on admitting the guilt under plea bargaining.

(2.) The petitioner is aggrieved, as the trial Judge while convicting the petitioner in six cases on the same date has sentenced the accused for imprisonment of one years six months in each case, leading to his incarceration of nine years in jail, due to non exercise of discretion provided under Sec. 427(1) Cr.P.C.

(3.) The six cases in which the petitioner has been convicted and sentenced, are tabulated below:- <FRM>JUDGEMENT_50_LAWS(ALL)7_2025_1.html</FRM>