PREM CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE prayer in the present petition filed by the convict, who is confined in District Jail, Bhiwani is for ordering substantive sentences awarded to the petitioner to run concurrently as against consecutively.

(2.) BRIEFLY the facts as stated in the petition are that on May 22, 2000, petitioner along with one more accused was involved in case FIR No. 146 registered under Sections 379, 411,465,467 ,468, 471 ,34 IPC at police Station, City Narnaul. The petitioner was tried, convicted and sentenced to undergo rigorous imprisonment for two years under Section 379 IPC, six years under section 467 IPC and two years under Section 471 IPC by the learned Chief Judicial magistrate, Narnaul vide judgment dated december 7, 2004.

(3.) SIMILARLY, on May 27, 2000, petitioner was involved in case FIR No. 128 registered under Sections 379, 411 IPC at police Station, Mahendergarh. The petitioner was tried, convicted and sentenced to undergo rigorous imprisonment for one year under section 411 IPC by the learned Judicial magistrate 1st Class, Mahcndcrgarh vide judgment dated November 29, 2004.