AMBARAM Vs. STATE OF M P

JUDGEMENT

(1.) - This is an application for a direction that the sentences on subsc convictions be made to run concurrently with the previous ones.

(2.) Circumstances giving rise to the application are these. In respect of different offences commiti the applicant on different dates he stands convicted and sentenced by the Judicial Magistrate First Son kutch as detailed below: <FRM>JUDGEMENT_362_CRIMES3_1988Html1.htm</FRM>

(3.) The point for consideration is whether the petition deserves to be allowed.