RAJWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition under Section 482 of the Code of Criminal Procedure, 1973, only deals with the prayer that the sentences of imprisonment awarded to Rajwant Singh petitioner in Sessions Case No. 10 of 1986, Sessions Trial No. 19 of 1986, concerning FIR No. 173 dated 11th November, 1985 (Re. State v. Rajwant Singh and others) registered under Sections 148/302/326/324/325/149, Indian Penal Code may be ordered to run concurrently.

(2.) ACCORDING to the averments in the petition, Sessions Judge, Gurdaspur, convicted and sentenced the present petitioner to undergo 11 years of rigorous imprisonment and imposed a fine of Rs. 1000/- under Section 326, IPC, for causing injuries to Harbhajan Singh. In default of payment of fine, the petitioner was directed to undergo further rigorous imprisonment for six months. Apart from the aforesaid sentences, the petitioner was also awarded sentence to undergo rigorous imprisonment for six months and to pay a fine of Rs. 500/- under Section 324, IPC, for causing injuries to Kashmir Singh. In default of payment of fine, the petitioner was ordered to undergo further rigorous imprisonment for two months. Criminal Appeal No. 428-DB of 1986 filed by the petitioner and his other co-accused was dismissed by High Court.

(3.) THE facts referred to above were admitted in the reply filed on behalf of the State.