GULAB GAIBU SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS application is filed by the applicant/convict Gulab Gaibu Shaikh, who is at present lodged at Yerwada Central Prison, Pune. He was convicted on 30-11-1999, by the Judicial Magistrate, First class, Indapur, in two separate cases being Regular Criminal Case Nos. 97 and 110 of 1994. In both these cases, which were tried vide separate C. R. numbers, the applicant/accused was convicted in each of these two cases for offence punishable under section 379 of the Indian Penal Code and was sentenced to suffer R. I. for three years in each case.

(2.) BY the present application, the applicant has prayed that this Court pass an order directing the applicant to suffer his both the imprisonments of three years R. I. concurrently, and not in succession.

(3.) NOW, few facts are required to be stated to appreciate the point and decide whether the prayer made by the applicant can be considered or not.