REKHA MISHRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Section 482 of Cr.PC, has been filed by the convicted person/petitioner in order to invoking the extra-ordinary powers against order for sentences rejecting the prayer of concurrent sentences.

(2.) Undisputedly, seven different persons have filed the complaints under Section 138 of Negotiable Instruments Act, in which petitioner has been convicted for Rigorous Imprisonment 6 months and fine in each case. Except one case in which sentence was awarded for two years imprisonment, on Appeal No. 168/2010 the sentence was reduced for 6 months.

(3.) It is submitted that against sentences appeals were preferred. In Appeal Nos. 165/10 and 166/10, decided on 14-10-2010 and Appeal No. 167/10, decided on 24-11-10, Appeal No. 168/10, decided on 27-11-10, Appeal Nos. 169/10 and 170/10, decided on 20-11-10 and Appeal No. 172, decided on 27-11-10.