Section 240(6) in Criminal Courts - Rules and Orders
(6)After all the points that arise for decision have been decided the decision on the case as a whole will follow. With the punishment, if any, either in the same or next paragraph. If the accused is found to have committed more than one offence, separate sentences should be passed for each offence, unless this infringes Section 71 of the Indian Penal Code, but the sentences may of course run concurrently.
