MEHAL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) MEHAL Singh, petitioner, who has filed this Criminal Misc No. 2158 -M of 1985, was tried by Shri H.L. Garg, Additional Sessions Judge, Patiala, for the offences under Sections 392. 307. 353 and 332 of the Indian Penal Code After trial, he was convicted and sentenced to undergo rigorous imprisonment for seven years. Alongwith this, some other sentences of short terms were passed against him for the other offences. Against this conviction, he filed Criminal Appeal No. 597 -SB of 1980 which was dismissed by this Court on 26th October, 1982.

(2.) MEHAL Singh was tried by the Additional Sessions Judge, Kurukshetra, for an offence under Section 302/34, Indian Penal Code and sentenced to imprisonment for life. Alongwith this, some other short term sentences were passed against him for the other offences. Criminal Appeal No. 596 DB of 1981 was filed against this conviction which was dismissed by this Court on 1st February, 1982.

(3.) AS the petitioner was tried separately for these offences and the previous conviction was not brought to the notice of the Court which convicted him subsequently, no order was passed whether the sentences were to run conflictly or consecutively. In the absence of any direction, the sentences are normally to run consecutive. The petitioner through this Criminal Miscellaneous petition has prayed that the sentence passed against him in the subsequent trial, be directed to run concurrently with the previous one.