Ahsaan Vs. State of
Delhi Tr.Moti Nagar Police Stn. [2009] INSC 1062 (14 May 2009)
Judgment
CRIMINAL APPELLATE
JURISDICTION CRIMINAL APPEAL No.1068 OF 2009 [Arising out of SLP(Crl.) No.1686
of 2009] AHSAAN ... Appellant(s) Versus STATE OF DELHI TR.MOTI NAGAR POLICE
STN. ... Respondent(s)
ORDER
1.
1
Delay condoned.
2.
2
Leave granted.
3.
3
The appellant was convicted in respect of two separate incidents.
In one Sessions
Trial, he was convicted and sentenced under Sections 395, 396 and 397, I.P.C.
against which an appeal was preferred, being Crl.A.40/2003, which was
dismissed. The special leave petition filed against the said decision of the
High Court was also dismissed.
1.
2.
3.
4.
n
connection with the other incident in Sessions Case 11 of 1999, the appellant
was convicted under Sections 393 and 397 read with 34 IPC and SR686/09 separately
sentenced to undergo 5 years imprisonment for the offences under Section 392
and 10 years for the offence under Section 397.
5.
The
present appeal is directed against the judgement and order of the Delhi High
Court in connection with Criminal Appeal No.823 of 2001, arising out of the
Sessions Case 11/99.
6.
In
the present case, the question which has arisen is with regard to the
directions given by the High Court that the sentence in this appeal would start
operating once the sentence in Crl.Appeal 40/03 came to an end. The said order
has been passed keeping in mind the provisions of Section 427 of the Code of
Criminal Procedure.
7.
Having
heard learned counsel for the respective parties and having further regard to
the discretion which has been vested in the Court under Section 427 Cr.P.C. to
direct the sentence to run concurrently, if found fit, we modify the order
passed by the High Court in Criminal Appeal No.823 of 2001 and direct that all
the sentences in both the appeals shall run concurrently.
sr1686/09 -3- 8 The appeal
is disposed of.
...................J.
(ALTAMAS KABIR)
...................J. (CYRIAC JOSEPH)
New
Delhi,
May
14, 2009.
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