- (1.) The petitioner has approached this Court with the limited prayer, namely, that the sentences awarded to him in four different cases should be directed to run concurrently, rather than consecutively.
(2.) Briefly, the facts of the case are that vide judgment dated 19.09.2007 passed by the Judicial Magistrate Desuri, the petitioner was convicted for offence under Section 379 IPC and was sentenced to three years of simple imprisonment. Similarly, the petitioner was convicted for offence under Section 457, 380 IPC vide judgment dated 20.01.2007 passed by Judicial Magistrate, Desuri. He was sentenced to three years of simple imprisonment and was imposed with a fine of Rs.4000/-, directed to further undergo two months simple imprisonment in default thereof. Likewise, vide judgment dated 06.02.2008, the Judicial Magistrate Desuri convicted the petitioner for offence under Section 379 IPC and sentenced him to three years of simple imprisonment and imposed a fine of Rs.1000/-, and directed him to further undergo two months simple imprisonment in default thereof.
(3.) Similarly, vide judgment dated 16.12.2008 passed by the Judicial Magistrate, Pindwara, the petitioner was convicted for offence under Section 379, 465, 201 IPC; he was sentenced to three years of simple imprisonment, and imposed with a fine of Rs.700/-, and directed to further undergo 29 days of simple imprisonment in default thereof.;