Jora Singh, J. - (1.) GURPARSHAD filed this revision to challenge the judgment dated 7.1.2010 passed by Additional Sessions Judge, Ferozepur, whereby appeal against the judgment dated 4.12.2007 by CJM, Ferozepur, was dismissed.
(2.) AS per judgment of CJM, Ferozepur, Petitioner was convicted under Section 9 of the Punjab Good Conduct Prisoners (Temporary Release) Act, 1962 (for short, 'the Act'), and directed to undergo RI for four months. Story, in brief, is that FIR No. 12 dated 12.2.1994 under Sections 147/120 -B/364/302/149/302/149/201 IPC, PS City Ferozepur, was registered against the Petitioner and in this case, Petitioner was on parole with direction to surrender after the expiry of parole on 7.2.2006, but he did not surrender on 7.2.2006. He had surrendered in jail on 18.5.2006 and over stayed 100 days. Ultimately, Petitioner was convicted under Section 9 of the Act and directed to undergo RI for four months.
(3.) LEARNED Counsel for the Petitioner argued that in FIR No. 12 dated 12.2.1994, Petitioner is undergoing life imprisonment. Subsequent sentence under Section 9 of the Act was not made concurrent in view of Section 427(2) Code of Criminal Procedure.;