SANDEEP @ LEELU Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this common judgment, above-mentioned three appeals are being disposed of because all these have arisen out of series of different FIRs registered one after the other in a single day against the appellants, namely; Sandeep @ Shamsher @ Lilu @ Karamdass and Ravi @ Sanata i.e. (i) FIR No. 113 dated 11.09.2011, under Sections 307 and 427 of the Indian Penal Code ('IPC'-for short) and Section 25 of the Arms Act at Police Station Sadar, Rewari (CRA-S-2589-SB-2012); (ii) FIR No. 114 dated 11.09.2011, under Sections 392 read with Section 34 IPC and Section 25 of the Arms Act, Police Station Sadar, Rewari (CRA-S-3520-SB-2012) and (iii) FIR No. 117 dated 11.09.2011 under Sections 398 and 401 IPC and Section 25 of the Arms Act at Police Station Sadar, Rewari (CRA-S-1141-SB-2012).

(2.) Briefly stated, the prosecution story, in all the aforesaid three FIRs is as under:-

(3.) At the outset, it is pertinent to mention here that the learned counsels for appellants did press all the three impugned judgments on merit on the point of conviction. However, learned counsel for the applicant/appellant-Sandeep @ Shamsher @ Lilu @ Karamdass, laid stress for adjudication of the applications i.e. CRM-20321-2013 in CRA-S-2589-SB-2012 and CRM-20320-2013 in CRA-S-3520-SB-2012 by submitting that the sentences awarded to him in all three above-stated FIRs may be ordered to run concurrently in terms of Section 427 Cr.P.C. She also contended that the applicant/appellant-Sandeep @ Shamsher @ Lilu @ Karamdass is undergoing Psychiatric treatment in PGMIS, Rohtak as is discernible from the medical report dated 04.10.2016 of the Medical Officer, District Jail, Jhajjar. It was further contended that he had availed any parole/furlough during the custody period. In support of her contentions learned counsel for the appellant has relied upon (i) Jang Singh v. State of Punjab, 2008 (1) RCR (Criminal) 323; (ii) Gian Chand v. State of Punjab, 2008 (4) RCR (Criminal) 437; (iii) Naresh v. State of Haryana, 2016 (3) RCR (Criminal) 824.