SUNIL Vs. STATE OF HARYANA

JUDGEMENT

(1.) After conviction in multiple cases and dismissal of their appeals which have attained finality confirming the conviction, the convict has come up before this Court seeking directions that all such sentences should run concurrently under Sec. 427 CrPC.

(2.) The petitioner seeks concurrence of sentences in FIR No.212 dtd. 3/7/1997 wherein, he was convicted under Sec. 302 IPC and sentenced to undergo life imprisonment. The second conviction is under FIR No.458/01 under Sec. 386 IPC.

(3.) Even as per the petitioner, both these convictions were challenged and have attained finality.