- (1.) This is a petition under Sec. 482 Cr. P.C. for giving effect to the various sentences on conviction passed by competent court to run concurrently.
(2.) I have heard the learned counsel for the petitioner as well as learned Public Prosecutor at length.
(3.) For the purpose of convenience, it may be stated that the accused petitioner was convicted in the following cases :- 1. Regular Criminal Case No. 448/88 (State v. Magan and another) Convicted for offences punishable under Sec. 457/75 and 380/75 IPC) and sentenced as under vide judgment dated 17-11-95 :- u/S. 457/75 IPC : One year S. I. and a fine of Rs. 500/-. u/S. 380/75 IPC : One year S. I. and a fine of Rs. 500/- 2. Regular Criminal Case No. 199/91 (State v. Magan) Convicted for offence punishable under Sec. 379 IPC vide judgment dated 2-12-95 and sentenced to undergo one year S. I. 3. Regular Criminal Case No. 200/91 (State v. Magan) Convicted for offence punishable under Sec. 379 IPC vide judgment dated 2-12-95 and sentenced to undergo one year S. I. 4. Regular Criminal Case No. 202/91 (State v. Magan) Convicted for offence punishable under Sec. 379 IPC vide judgment dated 20-11-95 and sentenced to undego one year S. I. 5. Regular Criminal Case No. 207/91 (State v. Magan) Convicted for offence punishable under Sec. 379 IPC vide judgment dated 2-12-95 and sentenced to undergo one year S. I. 6. Regular Criminal Case No. 201/91 (State v. Magan) Convicted for offence punishable under Sec. 379 IPC vide judgment dated 27-11-95 and sentenced to undergo six months S. I. 7. Regular Criminal Case No. 619/95 (State v. Magan and another) Convicted for offences punishable under Sections 457/75 and 380/75 vide judgment dated 27-11-95 and sentenced as under :- u/S. 457/75 IPC : One year's S. I. and a fine of Rs. 500/-. u/S. 380/75 : One year's S. I. and a fine of Rs. 500/-. 8. Regular Criminal Case No. 608/95 (State v. Magan) Convicted for offences punishable under Sections 457 and 380 vide judgment dated 15-11-95 and sentenced as under :- u/S. 457 IPC : Six months S. I. and a fine of Rs. 300/-. u/S. 380 IPC : Six months S. I. and a fine of Rs. 300/-. 9. Regular Criminal Case No. 609/95 (State v. Magan) Convicted for offences punishable under Sections 457 and 380 vide judgment dated 15-11-95 and sentenced as under :- u/S. 457 IPC : Six months S. I. and a fine of Rs. 300/-. u/S. 380 IPC : Six months S. I. and a fine of Rs. 300/-. 10. Regular Criminal Case No. 614/95 (State Magan) Convicted for offences punishable under Sections 457 and 380 IPC vide judgment dated 2-12-95 and sentenced as under :- u/S. 457 IPC : One year's S. I. and a fine of Rs. 300/-. u/S. 380 IPC : One year's S. I. and a fine of Rs. 300/-. 11. Regular Criminal Case NO. 615/95 (State v. Magan) Convicted for offences punishable under Sections 457 and 380 IPC vide judgment dated 2-12-95 and sentenced as under :- u/S. 457 IPC : One year's S. I. and a fine of Rs. 300/-. u/S. 380 IPC : One year's S. I. and a fine of Rs. 300/-. 12. Regular Criminal Case No. 616/95 (State v. Magan) Convicted for offences punishable under Section 379 IPC vide judgment dated 2-12-95 and sentenced to undergo one year's S. I. 13. Regular Criminal Case No. 617/95 (State v. Magan) Convicted for offences punishable under Sections 457 and 380 vide judgment dated 2-12-95 and sentenced as under :- u/S. 457 IPC : One year's S. I. and a fine of Rs. 300/-. u/S. 380 IPC : One year's S. I. and a fine of Rs. 300/-. 14. Regular Criminal Case No. 618/95 (State v. Magan) Convicted for offences punishable under Sections 457/75 and 380/75 vide judgment dated 18-11-95 and sentenced as under :- u/S. 457/75 IPC : One year's S. I. and a fine of Rs. 300/-. u/S. 380/75 IPC : One year's S. I. and a fine of Rs. 300/-. 15. Regular Criminal Case No. 628/95 (208/91) (State v. Magan) Convicted for offences punishable under Sections 457 and 380 IPC vide judgment dated 2-12-95 and sentenced as under :- u/S. 457 IPC : One year's S. I. and a fine of Rs. 300/-. u/S. 380 IPC : One year's S. I. and a fine of Rs. 300/-.;