HANUMANDAS BABA Vs. STATE OF M.P.

JUDGEMENT

(1.) Applicant has preferred this application under Section 482 of CrPC seeking direction to run the sentences concurrently passed in Sessions Trial No. 165/2007 decided on 11.3.2010 and Sessions Trial No. 1500220/2016 decided on 30.08.2019.

(2.) It is pertinent to mention here that in Sessions Trial No. 165/2007 vide judgment dated 11.3.2010 applicant-Hanumandas has been convicted for offences under Sections 302/149, 148 and 324/149 of IPC and sentenced to life imprisonment with fine of Rs.500/- and one year RI each, respectively with default stipulation; and in Sessions Trial No. 1500220/2016 vide judgment dated 30.08.2019 he has been convicted for offences under Sections 467 read with Section 120-B, 468 and 471 of IPC and sentenced to ten years RI with fine of Rs.5000/-, three years RI with fine of Rs.5000/- and ten years RI with fine of Rs.5000/- Hanumandas Baba @ Hemraj @ Guru Nathuram vs. State of MP & Anr. respectively with default stipulation.

(3.) As learned counsel for the applicant prays that both the aforesaid sentences be directed to run concurrently, we do not think it apt to narrate the entire prosecution story to unnecessarily burden this order.