MAHABIR BELDAR Vs. STATE

JUDGEMENT

(1.) This application has been filed under Section 561A of the Code of Criminal Procedure for an order, directing that the sentences imposed upon the petitioner in four cases be ordered under Section 397 (1) of the Code of Criminal Procedure to run concurrently.

(2.) In Sessions Case No. 143 of 1960, the petitioner has been sentenced under Section 395 of the Penal Code to undergo rigorous imprisonment for ten years. Criminal Appeal No. 229 of 1961 from jail against that conviction was summarily dismissed by Anant Singh J. on the 26th April, 1961.

(3.) In Sessions Case No. 150 of 1960, the petitioner has been sentenced under Section 395 of the Penal Code to undergo rigorous imprisonment for ten years. Criminal Appeal No. 235 of 1961 from Jail against that conviction was dismissed summarily by Anant Singh J. on the 26th April, 1961.