KEWAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner along with others was tried by the Sessions Judge, Kapurthala, in a case under Sections 307/324/34 I.P.C. and under Section 27 of the Arms Act, 1959 vide his judgment dated 29.4.1983. The petitioner was convicted and sentenced to undergo three years R.I. and in Cr. A. 252 SB of 1983, his sentence was reduced from three years to two years while maintaining the conviction. There was a separate case against the petitioner in respect of recovery of a spear attracting the provisions of Section 25 of the Arms Act and he was tried and convicted and sentenced to six months R.I. by the Sessions Judge. Cr. A. No. 253-SB of 1983 was also filed against that conviction in this Court. K.P.S. Sandhu, J. decided both these appeals together on 8.12.1983. Except for the modification in reduction of sentence from three to two years' R.I. both the appeals were dismissed.

(2.) THE prayer in this petition is for making the sentences in both the cases to run concurrently. The learned Counsel has mainly relied upon Section 427 of the Code of Criminal Procedure, 1973 (Act No. 2 of 1974) which provides as follows :-