JAI KISHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition under S. 482, Cr. P.C. filed by the accused-petitioner, Jai Kishan, seeking a direction for concurrent running of the sentences passed against him on 27-9-1999, by CJM, Kaithal, in cases bearing FIR 25 dated 25-1-1995 under Ss. 457/382, IPC, of Police Station, City Kaithal, and FIR 360 dated 24-11-1994 under S. 457, IPC, of Police Station, City Kaithal.

(2.) In the petition, it was alleged that the petitioner was accused in the aforesaid two cases and that in FIR 25 aforesaid, he was sentenced to undergo RI for 3 years and to pay fine of Rs. 200.00 and in default of payment of fine to further undergo RI for 2 months under S. 457, IPC, and was also sentenced to undergo RI for 2 years and to pay fine of Rs. 200.00 and in default of payment of fine, to further undergo RI for 2 months under S. 382, IPC, vide order dated 27-9-1999, passed by the C.J.M., Kaithal, and both the sentences were ordered to run concurrently.

(3.) It was further alleged that the accused-petitioner was an accused in FIR 360 aforesaid and he was sentenced to undergo R.I. for 3 years and to pay fine of Rs. 200.00 and in default of payment of fine, to further undergo RI for 2 months, for the offence under S. 457, IPC, vide order dated 27-9-1999, passed by the CJM, Kaithal. Copies of the orders were attached as Annexures P1 and P2.