SHIV RAJ @ SHINAJA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) IN this petition under Section 482 of the Code of Criminal Procedure, Shiv Raj alias Shinaja has prayed that the sentences awarded to him in three separate cases be ordered to run concurrently.

(2.) THE learned Sessions Judge, Ludhiana, vide an order dated November 17, 1981 (Annexure P.1) convicted the petitioner under Section 304 Part II, Indian Penal Code, and sentenced him to undergo rigorous imprisonment for 7 years.

(3.) SUBSEQUENTLY , the Judicial Magistrate Ist Class, Ludhiana, vide an order dated 4.6.1983 convicted the petitioner under Section 9 of the Opium Act and sentenced him to undergo one year's rigorous imprisonment and to pay a fine of Rs. 250/ -, in default of payment of fine to undergo further rigorous imprisonment for one month. The appeal filed by the petitioner against this order was dismissed by the learned Sessions Judge, Ludhiana, on December 7, 1983 (Annexure P.2).