BALBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) IN this petition under section 482 of the code of Criminal Procedure, Balbir Singh has prayed that the sentences awarded to him in three separate cases be ordered to run concurrently.

(2.) THE Additional Sessions Judge, Ludhiana vide an order dated December 24, 1980 (Annexure P1) convicted the petitioner under section 337, Indian Penal Code, and sentenced him to undergo 7 years, rigorous imprisonment and to pay a fine of Rs. 2,000/- in default of payment of which to undergo further rigorous imprisonment for six months. He was also convicted under section 27 of the Arms act and 9 month's rigorous imprisonment was awarded to him. No order was passed that these sentence will run concurrently meaning thereby that the sentences were to run consecutively.

(3.) LASTLY , the Judicial Magistrate Ist Class, Jagraon, convicted the petitioner on August 17, 1984 under section 9 of the Opium Act and sentenced him to undergo two years, rigorous imprisonment and to pay a fine of Rs. 2,000/- in default of payment of which to undergo further rigorous imprisonment for five months.