MANI RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition under Section 482 of the Code of Criminal Procedure (for short 'Cr.P.C.') has been preferred by the petitioner, praying for issuance of directions in exercise of powers under Section 427 Cr.P.C. that the subsequent sentence passed by the learned Additional Sessions Judge, Hisar vide judgment and order dated 21/25.2.2002 (Annexure P-2), shall run concurrently with the previous sentence passed by the learned Additional Sessions Judge, vide judgment dated 4.2.2000 (Annexure-P-1).

(2.) The brief facts of the case are that in criminal complaint titled as "Hanuman vs. Mani Ram and others" lodged under Section 307/34 of the Indian Penal Code, learned Additional Sessions Judge, Hisar vide judgment /order dated 4.2.2000, convicted and sentenced the petitioner to undergo seven years and to pay fine of Rs.5000/-. Feeling aggrieved, the petitioner filed CRA-S-267-SB-2000, which was dismissed by this Court vide judgment dated 24.8.2010 with the modification in the sentence by reducing to already under gone i.e. 5 years 8 months and 19 days on the date of passing of judgment, without altercation in the sentence of fine.

(3.) The submissions made by learned counsel for the petitioner have been heard.