DOMAN LAL SAHU Vs. STATE OF M.P.

JUDGEMENT

(1.) This revision petition has been filed under Section 397/401 of the Cr.P.C. against the judgment passed in criminal appeal No. 129/2007. By the aforesaid order the appellate court affirmed the judgment passed by the trial court by which the trial court found appellant guilty for commission of offence punishable under Section 420, 406 of the IPC and awarded the sentence of R.I two years and fine amount of Rs. 1000/-.

(2.) The petitioner has already completed the jail sentence of two years because he is in jail since 28/11/2013 from the date of passing of the judgment in criminal appeal. The petitioner has also been convicted in similar 8 cases and the same sentence has been awarded for commission of similar offence under similar sections of the IPC. Learned senior counsel for Criminal Revision No. 2435/2013. The petitioner has submitted that the sentences awarded to the petitioner in different cases have to run concurrently because all the offences are related to same loan transaction.

(3.) Because the petitioner has completed jail sentence awarded by the court, however if the sentence would run consecutively then the petitioner would have to suffer the jail sentence of 18 years because the petitioner has been convicted in 9 separate cases, hence, with the consent of the parties this revision petition is heard and disposed of finally.