KAMAL SINGH Vs. STATE

JUDGEMENT

(1.) PETITIONER has filed this petition under Sections 427 and 482 of the Code of Criminal Procedure (hereinafter referred to as 'the Code') praying for a direction that sentence passed against him in Sessions Trial No. 7 of 1986, by second Additional Sessions Judge, Sehore, to run concurrent with the sentence of life imprisonment awarded to him in Sessions Trial No. 63 of 1995 by First additional Sessions Judge, Hoshangabad.

(2.) IN Sessions Trial No. 7 of 1986 petitioner was convicted for the offence under Section 376 read with Section 511 of the IPC and was sentenced to Rigorous Imprisonment for five years by order dated 26-4-1989. Appeal preferred by him against the said judgment was registered before the High Court as Criminal Appeal No. 426 of 1989. This appeal was disposed of by judgment dated 7-3-2000. His sentence of imprisonment was reduced to four and a half years, but in addition he was directed to pay Rs. 10,000/- (Rupees Ten thousand)by way of compensation to prosecutrix.

(3.) IN Sessions Trial No. 63 of 1995 petitioner was convicted for the offence under Section 302 read with Section 149 of the IPC by judgment dated 26-8-1997 and was sentenced to imprisonment for life by First Additional sessions Judge, Hoshangabad. Appeal preferred by him against the said judgment was registered as Criminal Appeal No. 1878 of 1997. It was dismissed by judgment dated 5-1-2005. S. L. P. Preferred against the said judgment was dismissed by the Apex Court on 13-7-2005.