ANUP KHATI Vs. STATE OF RAJASTHAN AND OTHERS

JUDGEMENT

(1.) By these criminal misc. petitions, the petitioner-Anup Khati @ Kaliya seeks direction to the effect that the sentences awarded to him by Additional Chief Judicial Magistrate No. 3, Bikaner (for short 'the trial court' hereinafter) in four cases for the offences punishable under sections 457 and 380 IPC and reduced by learned Sessions Judge, Bikaner (for short 'the appellate court' hereinafter), details of which are being provided in later part of this order, may be ordered to run concurrently.

(2.) The facts necessary for disposal of the present misc. petition are that the petitioner was tried, convicted and sentenced by the trial court for the offences punishable under sections 457 and 380 IPC, details of which are given hereunder: <FRM>JUDGEMENT_264_LAWS(RAJ)5_2018_1.html</FRM>

(3.) The petitioner was indulged in commission of theft and after filing of the complaints, FIRs were lodged against him at various Police Stations of Bikaner District and police after thorough investigation into the allegations levelled in the FIRs, filed charge-sheets before the concerned court, which convicted and sentenced the petitioner as aforesaid.