YUSUF Vs. STATE

JUDGEMENT

(1.) ACCUSED Yusuf was prosecuted for an offence under Section 307 Indian Penal Code in respect of three different acts of causing injury to Abdul Qayum, Abdul Gani and Shabir and was sentenced to 4, 3 and 2 years rigorous imprisonment and a fine of Rs, 10/ - in each of the offences respectively by Additional District Magistrate Ujjain. The sentences of imprisonment were ordered to run consecutively. On appeal the learned Sessions Judge confirmed the findings of the Trial Court but ordered the sentences of rigorous imprisonment to run concurrently, This is a revision -petition filed on behalf of the accused.

(2.) THE only point seriously pressed on behalf of the applicant is that the treat of the accused for causing injury to three different accused at different times and places is illegal and the conviction based as a result thereof are illegal.

(3.) THE question to be considered is whether the three acts of the accused are so connected as to indicate continuity of action and purpose and may for that purpose be said to form part of the same transaction.