Deepak Maheshwari, J. - (1.) Heard learned counsel for the accused-petitioners as also learned Public Prosecutor.
(2.) The petitioners had faced trial for the offences under Sections 420, 120-B & 406 IPC. The trial court ordered the conviction and sentence of the accused-petitioners in the following manner :- JUDGEMENT_206_LAWS(RAJ)2_2018_1.html
(3.) During the course of arguments, learned counsel for the petitioners has not challenged the conviction and sentence of the petitioners as ordered by the courts below but has submitted that substantive sentence qua imprisonment of the petitioners be ordered to run concurrently in all four cases. Learned counsel has submitted that in-fact, the receipts with regard to handling over of the food grains by the complainant were issued by the clerk of the petitioners. The said clerk of the petitioners was also arrayed as an accused but the said co-accused Pabudan Singh is absconding. Although, in all four cases, complainants are different but they are related to each other and similar allegations have been levelled against the petitioners.;