UDIYA AND LADURA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THESE four revisions by the two petitioners Udiya and Ladura have bean filed against the orders of the learned Sessions Judge, Sirohi dated 9 -10 -84 so far as revisions No. 156/85 and 159/85 are concerned and against 13 -10 -84 and 19 -11 -84 respectively in revisions No. 157/85 and 158/85. The learned Sessions Judge had dismissed the appeals of the appellants against their convictions and sentences passed by the learned Judicial Magistrate, Abu Road under Sections 457 and 380 IPC in different cases as detailed below, as barred by time: -Case No. Date of under sentence FineJudgment Section - - -1. 75/82 3 -12 -1982 457 IPC 1 -1/2 year's R.I. 1500/ -2. 111/82 24 -2 -1983 380 IPC 1 year's R.I. 1000/ -457 IPC 2 year's R.I. 2000/ -380 IPC 1 -1/2 year's R.I. 2000/ -Ladura v. The State1. 75/82 3 -12 -1982 457 IPC 1 -1/2 year's R.I. 1500/ -2. 62/82 28 -4 -1982 380 IPC 1 year's R.I. 1000/ -457 IPC 3 year's R.I. 500/ -380 IPC 2 -1/2 year's R.I. 500/ -

(2.) I have heard the learned Amicus Curiae on half of the petitioners.

(3.) I , therefore, partly accept these revisions and direct that the two substantive sentences awarded to the petitioner Udiya in Criminal Original Case No. 111/82 shall run concurrently, I further direct that these sentences shall also run concurrently with the substantive sentences awarded to Udiya in Criminal Case No. 75/82 dated 3 -12 -82 by the Judicial Magistrate, Abu Road and the substantive sentences awarded to Ladura in Criminal Case No. 75/82 shall run concurrently with the substantive sentences awarded to him in Criminal Case No. 62/82 by the Judicial Magistrate, Abu Road.