- (1.) The petitioner was convicted by the trial Court under Section 8/9 of the Haryana Good Conduct of Prisoners Act, 1988 (for short 'the Act') and was sentenced to undergo rigorous imprisonment for a period of three years coupled with fine of Rs. 2,000/-. He was directed to undergo rigorous imprisonment for a period of three months in the event of non-payment of fine.
(2.) The petitioner filed an appeal against his conviction which was dismissed on 15.07.2010. He has, accordingly, filed this revision to impugn both the judgments passed by the Judicial Magistrate Ist Class, Karnal and Additional Sessions Judge, Karnal.
(3.) At the time of hearing of this petition, counsel for the petitioner submits that he will only press this revision for making the sentence now imposed on the petitioner under the provisions of Section 8 and 9 of the Act to run concurrently with the earlier life imprisonment imposed on the petitioner in FIR No. 214 dated 22.06.1995 under Section 302 read with Section 34 IPC registered at Police Station Butana.;