DINESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard.

(2.) The petitioner has been convicted in following cases for offences punishable under Ss. 457 and 380 IPC by learned Addl. Chief Judicial Magistrate, Didwana, Nagaur vide separate judgments and sentenced to undergo three years' rigorous imprisonment for each offence with fine of Rs.5,000.00 for each offence and in default of payment of fine, to further undergo 1 month's additional imprisonment for each offence. The petitioner challenged his conviction and sentence, awarded by the learned Trial Court, before the learned first Appellate Court i.e. learned Addl. Sessions Judge, Didwana, Nagaur by way of filing appeals. However, the appeals preferred by the petitioner also came to be dismissed.

(3.) By way of this criminal misc. petition under Sec. 482 Cr.P.C (Sec. 528 of BNSS-2023), the petitioner has prayed that the sentences (referred to above) awarded to him may be ordered to run concurrently.