GAGAN SAGAR Vs. SATE OF HARYANA

JUDGEMENT

(1.) CRM No. 19054 of 2013 and CRM No. 18025 of 2013

(2.) CRIMINAL misc. application was moved through jail for concurrent running of sentences of this case and of case FIR No. 19 of 2012 dated 06.05.2010, police station Sirhand under Sections 399, 402, 382, 473, 379 and 411 IPC and Section 25 of the Arms act, wherein, appellant was convicted by the learned Sessions Judge, Fatehgarh Sahib on 13.09.2012 and sentenced to undergo rigorous imprisonment for a period of three years, besides, pay of fine of Rs. 5,000/ -. It has been conceded by both the counsel that the appellant has already filed an appeal against the judgment of conviction and order of sentence dated 13.09.2012 in this Court vide CRA No. S -245 -SB of 2013, which stands admitted.

(3.) IT is ordered accordingly.