PARAMJEET SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By the instant criminal miscellaneous petition under Section 482 of the Code of Criminal Procedure, 1973 (for short, "the Code" hereinafter), the petitioner seeks direction to run the substantive sentences concurrently awarded to him in Criminal Cases Nos. 480/2002, 565/2002 and 604/ 2003 vide judgment and order dated 20-8- 2004 passed by the Additional Chief Judicial Magistrate, Sangaria, district Hanumangarh (for short, "the trial Court" hereinafter), whereby the trial Court, on the plea of guilt, convicted the accused-petitioner for the offence under Section 379, IPC in all the three cases and sentenced him to undergo two years' simple imprisonment and a fine of Rs. 500/-, in default of payment of fine further to undergo one month's simple Imprisonment.

(2.) A notice for final hearing is accepted by the learned Public Prosecutor. With the consent of the learned counsel for the parties, the criminal miscellaneous petition is being heard and decided at the admission stage.

(3.) The brief facts of the case, to the extent they are relevant and necessary for the decision of this petition, are that on Challans having been filed, the petitioner was put to trial for the offence under Section 379. IPC in three criminal cases. In all the three cases, the trial Court framed charge and recorded evidence of PW-1 Om Prakash and PW-2 Pusha Ram in Criminal Case No. 480/2002; PW-1 Om Prakash and PW-2 Ved Prakash in Criminal Case No. 565/2002; and PW-1 Mahaveer, PW-2 Puran Singh, PW-3 Teja Singh and PW-4 Sarvajeet Singh in Criminal Case No. 604/2003. On 18-8-2004, the accused-petitioner, in all the three cases, voluntarily filed an application stating therein that he pleads guilty. By the judgment and order impugned dated 20-8-2004, the learned trial Court convicted and sentenced the petitioner in Criminal Cases No. 480/2002, 565/2002 and 604/2003, as noticed above.