WASIM @ RAJU Vs. STATE OF RAJ & ORS

JUDGEMENT

(1.) The petitioner has approached this Court with the limited prayer, namely, that the sentences awarded to him in four different cases should be directed to run concurrently, rather than consecutively.

(2.) Briefly, the facts of the case are that vide judgment dated 24.02.2004 passed by the Additional Chief Judicial Magistrate (Jr.Div.), No.16, Jaipur City in Criminal Case No.302/2002, the petitioner was convicted for offence under Section 394 IPC and was sentenced to three years of rigorous imprisonment, and imposed with a fine of Rs.5,000/-, and in default thereof he was directed to further undergo six months' simple imprisonment. Since the petitioner was aggrieved by the said judgment, he filed an appeal. Vide judgment dated 10.12.2004, the Special Judge, Counterfeit Currency Cases, Jaipur City, dismissed the appeal.

(3.) Similarly, the petitioner was again convicted for offence under Section 394 IPC vide judgment dated 08.10.2004 passed by Special Judge, Counterfeit Currency Cases, Jaipur City in Criminal Case No.70/2004; he was sentenced to ten years of rigorous imprisonment, and imposed with a fine of Rs.2,000/-, and in default thereof he was directed to further undergo three months' simple imprisonment. Against the said judgment, he filed S.B. Criminal Appeal No.1232/2004 before this Court. However the Jaipur Bench of this Court dismissed the said appeal by judgment dated 02.03.2007.