OM PRAKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) In this petition under section 482 of the Code of Criminal procedure, Om Parkash has prayed that he sentences awarded tom him in tw3o separate cases be ordered to run concurrently.

(2.) The Chief Judicial magistrate, Hissar, vide an order dated February 219,1975 (Annexure P.1) convicted the petitioner under section 394, Indian Penal Code, and sentenced him to undergo 7 years rigorous imprisonment.

(3.) Subsequently, Sessions Judge, Bhiwani, vide an order dated October 8, 1975 (Annexvre P.2) convicted the petitioner under section 302 Indian Penal Code, and sentenced him to undergo imprisonment for life.