MAJOR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER had faced the trial qua commission of offence punishable under Section 279, 338, 337, 304 -A of the Indian Penal Code ('IPC' for short) in FIR No. 45 dated 20.6.2003, registered at Police Station Banur. The Trial Court vide judgment/order dated 28.5.2010 ordered the conviction and sentence of the petitioner under Section 304 -A IPC. Aggrieved against the said judgment/order of his conviction and sentence, petitioner preferred an appeal. The Appellate Court vide judgment dated 8.11.2011 dismissed the appeal filed by the petitioner. Hence, the present petition by the petitioner. Learned counsel for the petitioner has submitted that petitioner has been convicted and sentenced in FIR No. 118 dated 22.5.2007 under Section 15/25 of Narcotic Drugs and Psychotropic Substances Act, 1985 ('Act' for short), registered at Police Station City Rajpura. Learned counsel for the petitioner has not challenged the conviction of the petitioner under Section 304 -A IPC but has submitted that sentence qua imprisonment of the petitioner be ordered to run concurrently with his sentence awarded in FIR No. 118 dated 22.5.2007 under Section 15/25 of the Act, registered at Police Station City Rajpura.

(2.) KEEPING in view the fact that in FIR No. 118 dated 22.5.2007 under Section 15/25 of the Act, registered at Police Station City Rajpura, petitioner has been ordered to undergo rigorous imprisonment for 10 years, it would be just and expedient to order that sentence awarded to the petitioner in the present case shall run concurrently with his sentence in FIR No. 118 dated 22.5.2007 under Section 15/25 of the Act, registered at Police Station City Rajpura.