AKASH RASHTRAPAL DESHPANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard the learned Counsel for the parties finally by consent.

(2.) The issue involved in this petition is about running of sentences of imprisonment inflicted on these two petitioners. There is a general rule to run the sentences consecutively. But, the Court has got power to direct the sentences to run concurrently.

(3.) Both these petitioners being convicted in different robbery cases by Magistrate Courts are praying for direction to run their sentences concurrently. Petitioner Nos.& both were tried jointly and convicted in all seven cases, whereas, petitioner No.was tried individually in one case. Both were tried in four cases by the Chief Judicial Magistrate, Bhandara, whereas in two cases, both were tried together by the Judicial Magistrate First Class, Tumsar and in one case, petitioner No.was tried by the Judicial Magistrate First Class, Tumsar. For better understanding, the details of these cases are given below in the mentioned chart.