- (1.) The instant petition has been filed by convict prisoner Ajit S/o Shri Shiv Lal Meghwal who is serving the sentence at Central Jail, Bikaner for giving him benefit of section 427 Cr.PC in five criminal cases in which he had been convicted. It is an admitted position that in five cases he was convicted and sentenced by the different courts as follows:- (1) In criminal case No.274/2001 convicted by the court of Additional Chief Judicial Magistrate, Nohar on 9.5.2002 under section 3/25 1 B (a) of the Arms Act, 1959 and sentenced by two years rigorous imprisonment with fine of 500/- (with usual default clause). The prisoner served the actual sentence but the amount of fine remains outstanding against him. (2) In Criminal Case No.217/2000 convicted by Judicial Magistrate, Bhiwani (Haryana) decided on 9.7.2002 whereby he was convicted and sentenced under section 457 and 380 IPC by 01 year R1. He has also served with the sentences. (3) In criminal Case No.53/2001, convicted and sentenced by the court of Additional Session Judge, Bhiwani (Haryana) under section 392, 394 and 34 IPC and sentenced to undergo 07 years R1 with fine of 500/- (with usual default clause). In appeal he was ordered to be released on undergone sentence by the High Court. (4) In Criminal Case No.70/2001: By the court of Additional Session Judge, Hisar (Haryana), he was convicted under section 392 and 397 IPC and was sentenced to undergo 03 years R1 and 07 years R1 with fine of 500/- (with usual default clause respectively). He has suffered actual sentence but the amount of fine is outstanding against him. (5) In Sessions Case No.76/2001 by Additional Sessions Judge, Nohar (Haryana), he was convicted and sentenced under section 392 and 395 IPC for life imprisonment with fine of 1000/- (with usual default clause) on 31.5.2005 and his appeal was dismissed by this court and his SLP was also dismissed by the Hon'ble Apex Court.
(2.) By this time, the petitioner has suffered only five years, two months and seventeen days sentence including jail and State remissions. The present petition has been filed by the petitioner for an order from this court that his sentence in all the five cases should be allowed to run concurrently.
(3.) We have perused the record. Section 427 of Cr.PC reads as under:- 427. Sentence on offender already sentenced for another offence:- (1) When a person already undergoing a sentence of imprisonment is sentenced on a subsequent conviction to imprisonment or imprisonment for life, such imprisonment or imprisonment for life shall commence at the expiration of the imprisonment to which he has been previously sentenced, unless the Court directs that the subsequent sentence shall run concurrently with such previous sentence: Provided that where a person who has been sentenced to imprisonment by an order under section 122 in default of furnishing security is, whilst undergoing such sentence, sentenced to imprisonment for an offence committed prior to the making of such order, the latter sentence shall against him under this section shall be deemed to be a single sentence .;