RAJENDRA ALIAS RAJABHAT BAJRANG Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. By consent of Mr. N.S. Bhat, learned Advocate for the petitioner and Mr. T.A. Mirza, learned Additional Public Prosecutor for the respondents, rule is made returnable forthwith and the matter is heard finally.

(2.) The petitioner has been convicted in three cases. The prayer of the petitioner is that the sentence of imprisonment imposed on him in the three cases be made concurrent. The first case is Criminal Case No. 84/94 which was decided by the learned J.M.F.C., Warud. In this case, he was convicted under Section 420 of Indian Penal Code and sentenced to imprisonment for 30 months, fine of Rs.500/ , in default, S.I. for six months. Being aggrieved by the said conviction and sentence, the petitioner preferred Criminal Appeal No. 86/07 before Sessions Court, Amravati. The appeal was partly allowed. The conviction under Section 420 was upheld but the sentence of imprisonment was reduced to one year. The fine amount and in default sentence was maintained.

(3.) The second case in which the petitioner has been convicted is Criminal Case No. 11/03. In the said case, he was convicted by the learned J.M.F.C., Warud under Section 379 of Indian Penal Code and sentenced to imprisonment for 30 months, fine of Rs.200/ , in default, S.I. for six months. Being aggrieved by the said conviction and sentence, the petitioner preferred Criminal Appeal No. 88/07 before Sessions Court, Amravati. The said appeal was partly allowed. The conviction under Section 379 was upheld but the sentence of imprisonment was reduced to one year. However, the fine amount and in default sentence was maintained.