RAMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Both these petitions arise out of the judgment dt. 25.1.90 passed by learned Sessions Judge, Balotra in Sessions case No. 27/82 by which both the petitioners were convicted for the offences under Secs. 302/34, 201 and 404 IPC. However in the judgment, no direction was given about the running up the substantive sentences. Learned counsel for the petitioners submits that this court in D.B. Cr. Misc. Petition No. 769/96 has taken a view that in case no direction for running up the sentences concurrently, this court can give such directions.

(2.) Following the above decision, we direct that the substantive sentences passed against each of the petitioner for the above offences will run concurrently.

(3.) The Miscellaneous petitions are disposed of accordingly.