- (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 06.09.2008 passed by the Additional Chief Judicial Magistrate, Rajsamand, the petitioner was convicted for offence under Section 392 IPC and was sentenced to seven years of rigorous imprisonment. Since the petitioner was aggrieved by the said judgment, he filed an appeal before the Sessions Judge, Rajsamand. Vide judgment dated 28.04.2009, the learned Sessions Judge, Rajsamand partly allowed the appeal, and reduced the sentenced from seven years to three years of rigorous imprisonment, while upholding the fine imposed by the learned trial Court for default of non-payment of the fine.
(3.) Similarly, the petitioner was again convicted for offence under Secton 392 IPC vide judgment dated 02.03.2009 passed by the Judicial Magistrate, 1 st Class, Rajsamand. He was sentenced to three years of simple imprisonment. Since the petitioner was aggrieved by the said judgment, he filed an appeal before the Sessions Judge, Rajsamand. Vide judgment dated 30.04.2011, the learned Judge partly allowed the appeal and reduced the sentence from three years to one year and three months of simple imprisonment.;