Kishore Singh Lodha, J. - (1.) THE record has already been received, and therefore, the filing of the certified copy of the judgment of the Judicial Magistrate, Abu Road is dispensed with.
(2.) I have heard the learned Amicus Curiae and learned Public Prosecutor. The only contention raised before may by the learned Amicus Curiae is that the two substantive sentences awarded to the accused Ladura under Sections 457 and 380 IPC may be made concurrent and these sentences should also be made concurrent with the other sentences awarded to him in Criminal original cases No. 62/82 and 75/82 as had been done in the case of the co -accused Udiya by this court in S.B. Criminal Revision No. 157/85 decided on 12 -7 -85. Udiya'e case is similar to that of the present appellant Ladura. The case of Udiya has already been discussed and decided by this court in its judgment dated 12 -7 -85 and it is proper that the same treatment is meted out to this petitioner also.
(3.) I , therefore, partly accept this revision and direct that the two substantive sentences awarded to the petitioner Ladura in Criminal original case No. 111/82 shall be concurrent and further these sentences shall run concurrently with the sentences awarded to him in criminal original cases No. 62/82 and 75/82 which have already been made concurrent by the judgment dated 12 -7 -85.;