HET RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE sole point that arises for determination in this petition filed under Section 482 Cr.P.C. is whether the sentence awarded the convict in three cases, two arisen out of one F.I.R. No. 101 dated 17.4.1987 and the other from F.I.R. No. 187 dated 8.10.1987 and the sentences were not ordered to run concurrently. In para No. 8 of the petition, the details of the cases in which the petitioner was sentenced by the learned Magistrate Ist Class Abohar and the appeals were filed by the petitioner against the judgment of the conviction and sentence were dismissed by the learned Additional Sessions Judge, Ferozepur. These details are as under :-