PRABHU DAYAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter comes up on application for directing the sentence to run concurrently.

(2.) With the consent of the parties, the matter is heard for final disposal.

(3.) Petitioner has preferred these revision petitions aggrieved by judgment and order dated 18.09.2018 passed by Additional Sessions Judge No.1, Behror, whereby appeals preferred by the petitioner were dismissed and judgment and order dated 09.05.2018 passed by Additional Chief Judicial Magistrate, Behror, whereby petitioner was convicted for offence under Section 138 of N.I. Act and was sentenced for one year simple imprisonment and fine of Rs.12 lac in one case and similar sentence and fine of Rs.13 lac in other case.