Supreme Court - Daily Orders
Satnam Singh vs State Of Punjab on 16 November, 2015
Bench: Kurian Joseph, Arun Mishra
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1511 OF 2015
[@ SPECIAL LEAVE PETITION (CRL.) NO. 8386 OF 2015]
SATNAM SINGH Appellant(s)
VERSUS
STATE OF PUNJAB Respondent(s)
O R D E R
Leave granted.
The appellant is aggrieved to a limited extent that the sentences under Sections 498A and 406 of the Indian Penal Code are not specifically directed by the High Court to run concurrently.
It is seen from the Judgment itself that the position before the Trial Court was that the sentences were to run concurrently. Therefore, it is fairly clear that it is only a clerical omission in the order of the High Court.
It is made clear that the sentences for conviction under Sections 406 and 498A, which have been reduced to rigorous imprisonment for a period of one year and six months, as ordered by the High Signature Not Verified Court, shall run concurrently. Digitally signed by Jayant Kumar Arora Date: 2015.11.16 11:45:55 IST Reason:
It is also made clear that in case the appellant has already completed the period of one year and six 2 months, he shall be released forthwith, unless otherwise required in any other case. With the above observations and directions, the Criminal Appeal is disposed of.
.......................J. [ KURIAN JOSEPH ] .......................J. [ ARUN MISHRA ] New Delhi;
November 16, 2015.
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OUT TODAY
ITEM NO.62 COURT NO.12 SECTION IIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 8386/2015
(Arising out of impugned final judgment and order dated 18/07/2014 in CRR No. 2794/2013 passed by the High Court Of Punjab & Haryana At Chandigarh) SATNAM SINGH Petitioner(s) VERSUS STATE OF PUNJAB Respondent(s) (with appln. (s) for bringing on record additional documents and exemption from filing c/c of the impugned order and exemption from filing O.T. and office report) Date : 16/11/2015 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MR. JUSTICE ARUN MISHRA For Petitioner(s) Mr. Sandeep Bajaj, Adv.
Ms. Kritika Seth, Adv.
for Mr. Rabin Majumder, Adv.
For Respondent(s) Mr. Kuldip Singh, Adv.
UPON hearing counsel the Court made the following O R D E R Leave granted.
The Criminal Appeal is disposed of in terms of the signed order.
Pending interlocutory applications, if any, are disposed of.
(Jayant Kumar Arora) (Tapan Kumar Chakraborty)
Sr. P.A. Court Master
(Signed order is placed on the file)