Rajasthan High Court - Jodhpur
Nenaram And Ors vs State (2026:Rj-Jd:4358) on 22 January, 2026
Author: Farjand Ali
Bench: Farjand Ali
[2026:RJ-JD:4358] (2 of 6) [CRLR-19/2006]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Revision Petition No. 19/2006
Lakma Ram son of Shri Bhana Ji, by caste Mali, resident of Bera
Nimadiya, Sarhad Jalore Bera Bi, District Jalore.
----Petitioner
Versus
1. The State of Rajasthan.
2. Pratapa Ram son of Uda Ji
3. Poonma Ram son of Uda Ji
4. Phusa Ram son of Pratapa Ram Ji
5. Bhagwana Ram son of Poonma Ram Ji
6. Bhoma Ram son of Dalla Ji
No.2 to 6 all by caste Mali, residents of Bera Nimadiya, District
Jalore.
----Respondent
Connected With
S.B. Criminal Revision Petition No. 695/2006
1. Nenaram son of Bhanaji, by caste Mali, Resident of Bera
Nimbadiya, District Jalore
2. Lakhma son of Bhanaji, by caste Mali, Resident of Bera
Nimbadiay, District Jalore
3. Mohanlal son of Bhanaji, by caste Mali, Resident of Bera
Nimbadiya, District Jalore
4. Sujaram son of Galbaji, by caste Mali, Resident of Bera
Nimadiya, District Jalore
(At present District Jail, Jalore)
----Petitioner
Versus
State of Rajasthan
----Respondent
For Petitioner(s) : Ms. Pragya Thanvi, Amicus Curiae
Mr. Vijay Purohit
For Respondent(s) : Mr. NS Chandawat, PP
HON'BLE MR. JUSTICE FARJAND ALI
(Uploaded on 28/01/2026 at 12:53:15 PM) (Downloaded on 28/01/2026 at 08:37:30 PM) [2026:RJ-JD:4358] (4 of 6) [CRLR-19/2006] Order 22/01/2026 In S.B. Criminal Revision Petition No. 19/2006:-
1. Learned counsel Ms. Pragya Thanvi is hereby appointed as Amicus Curiae to assist the Court on behalf of the petitioner under the free legal aid scheme of Rajasthan State Legal Services Authority. The remuneration to learned counsel shall be paid by RSLSA as the per the rules.
2. The instant revision petition is dismissed in spirit of compromise entered in between the parties.
In S.B. Criminal Revision Petition No. 695/2006:-
1. The instant criminal revision petition under Section 397/401 of the CrPC has been preferred by the petitioners being aggrieved of the judgment dated 31.07.2006 passed by the learned Sessions Judge, Jalore in Criminal Appeal No.01/2006, dismissing the appeal preferred against the judgment dated 22.12.2005 passed by the learned Chief Judicial Magistrate, Jalore in Criminal Case No.283/2001 whereby they were convicted and sentenced to suffer maximum one year's SI along with a fine of Rs.2,500/-
under Section 325/34 of IPC and lesser punishment for the other offences under Sections 341 and 323 of IPC.
2. Learned counsel for the petitioners has submitted a compromise deed in which it is averred that during the pendency of the instant petition, the petitioners and the complainant/injured parties have amicably settled their dispute. The parties have verified the factum of compromise. It is also averred that during (Uploaded on 28/01/2026 at 12:53:15 PM) (Downloaded on 28/01/2026 at 08:37:30 PM) [2026:RJ-JD:4358] (6 of 6) [CRLR-19/2006] the pendency of this petition, petitioner No.3 - Mohanlal S/o Bhanaji, passed away. Therefore, the compromise, entered in between the remaining petitioners, namely, Naina Ram, Lakhma Ram and Suja Ram. The dispute has amicably been settled between the parties and now there remains no controversy in between them.
3. In view of the compromise entered in between the parties, the instant revision petition is allowed. The judgment of conviction and order of sentence passed by the learned trial Court and affirmed by the learned Court of appeal are hereby quashed and set aside. They are acquitted from the charges.
4. Record be sent back forthwith.
(FARJAND ALI),J 224-225 divya/-
(Uploaded on 28/01/2026 at 12:53:15 PM) (Downloaded on 28/01/2026 at 08:37:30 PM) Powered by TCPDF (www.tcpdf.org)