JOGINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner by means of this petition under section 482 Cr.P.C. prays for the sentences imposed on him in five criminal cases registered on the basis of five separate FIRs under section 409 IPC in which he has been convicted under section 409 IPC and sentenced to undergo R.I. for one year and to pay fine of Rs. 500/- each, the substantive sentences so awarded in all the cases be ordered to run concurrently.

(2.) IT appears that the petitionr was tried separately in five cases in the court of Judicial Magistrate, First Class, Nakodar under section 409 IPC and was convicted in each of the five cases by separate judgments on 28.7.1994 and awarded substantive sentence of one year RI and also to pay fine of Rs. 500/- in each case.

(3.) FEELING aggrieved against the order passed by the Judicial Magistrate First Class, Nakodar, the petitioner moved this petition.