NIRMAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Nirmal Singh, the petitioner faced trial for an offence punishable under sections 323, 324 and 326 read with section 34 IPC which ended in the judgment of conviction dated 29.9.2007, for the said offence before learned Judicial Magistrate Ist Class, Mansa. On quantum of sentence, the parties were heard on the same day and the following sentence was awarded to Nirmal Singh, the petitioner. <FRM>JUDGEMENT_444_LAWS(P&H)1_2013_1.html</FRM>

(2.) The petitioner challenged the judgment of his conviction and order on sentence dated 29.9.2007 before learned Additional Sessions Judge, Mansa, who vide judgment dated 16.8.2012 dismissed the appeal of the petitioner. Hence, the petitioner has come before this court by way of criminal revision petition under the provisions of section 401 Cr.P.C

(3.) Learned counsel for the petitioner does not challenge the judgments of conviction of the petitioner passed by learned courts below. He only makes submission for grant of relief under section 427 Cr.P.C. for ordering the sentence passed in this case to run concurrently with the sentence of imprisonment for life passed by learned Sessions Judge, Mansa dated 29.9.2007 in another case bearing FIR No. 210 dated 19.12.2004 registered at Police Station Bhikhi for an offence punishable under sections 302 and 201 IPC.