RESHMA DEVI AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Crm No.7633 of 2018 in CRR No.4440 of 2017 & CRM No.7630 of 2018 in CRR No.4439 of 2017:

(2.) On the asking of the Court, Mr. Manish Bansal, Deputy Advocate General, Haryana, accepts notice on behalf of the respondent. Let copies of the applications be supplied to him during the course of the day.

(3.) These are the applications moved under Section 427 read with Section 482 of the Code of Criminal Procedure praying for concurrent running of various sentences awarded to the applicant(s)-petitioner(s) by the Court of Ld. Judicial Magistrate First Class, Yamuna Nagar, in two different F.I.Rs., bearing F.I.R. No.178, dated 22.07.2008 under Sections 420, 467, 468, 469, 471, 506, 120-B and 34 of the Indian Penal Code, registered at Police Station Sadar Yamuna Nagar, and F.I.R. No.179, dated 23.07.2008 under Sections 420, 467, 468, 469, 471, 506, 120-B and 34 of the Indian Penal Code, registered at Police Station Sadar Yamuna Nagar. Vide judgments and orders dated 01.05.2014/02.05.2014, the applicant(s)- petitioner(s) have been convicted under Sections 420 and 120-B of the Indian Penal Code and sentenced to undergo rigorous imprisonment for a period of two years along with fine of Rs. 500/- (Rupees Five Hundred Only) each in both the F.I.Rs. and in default thereof they are further sentenced to undergo simple imprisonment for a period of one-fourth of the maximum punishment prescribed as per provisions of law.