LAISRAM PISHAK SINGH Vs. MANIPUR ADMINISTRATION

JUDGEMENT

(1.) LAISRAM Pishak Singh, convict, who has been sentenced by the Additional Sessions Judges (I) and (II), to various terms of imprisonment in 8 Sessions Cases, has filed this application from prison stating that as the Sessions Judges, who. sentenced him have failed to indicate in their judgments whether the sentences should run concurrently or consecutively, the effect will be that he will have to undergo a total period of imprisonment of 56 years in all the 8 cases, that this is a very great : hardship on him and that this Court should, therefore, direct that the sentences should run concurrently instead of consecutively.

(2.) I have perused the records in the 8 Sessions Cases and I find the situation to be as follows:

(3.) ALL the sentences were under Sections 394/397 or 398 Indian Penal Code for a series of robberies or dacoities committed by this petitioner. It 5 fairly clear from the judgments of the Additional Sessions Judge (II) in 5 of the 8 cases that he has directed that the sentences should run concurrently with the previous sentences.