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Farid Khan vs State
2022 Latest Caselaw 5486 Raj

Citation : 2022 Latest Caselaw 5486 Raj
Judgement Date : 13 April, 2022

Rajasthan High Court - Jodhpur
Farid Khan vs State on 13 April, 2022
Bench: Pushpendra Singh Bhati
     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
             S.B. Criminal Revision Petition No. 284/2000

Farid Khan
                                                                   ----Petitioner
                                    Versus
State
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Abhishek Charan
For Respondent(s)         :     Mr. SS Rajpurohit, PP



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                     Order

13/04/2022
1.   In the wake of instant surge in COVID - 19 cases and spread

of its highly infectious Omicron variant,abundant caution is being

maintained, while hearing the matters in the Court, for the safety

of all concerned.

2.   The matter pertains to an incident which occurred in the year

1996 and the present criminal revision has been pending since the

year 2000.

3.   This criminal revision petition under Section 397 read with

Section 401 Cr.P.C. has been preferred against the judgment

dated 6.6.2000 passed by learned Additional Sessions Judge,

Nimbahera in Criminal Appeal No.31/99 whereby the judgment

dated 26.07.1999 passed by the learned Judicial Magistrate (Jr.

Div.) in Criminal Original Case No.417/98 (490/96) convicting the

revisionist-petitioner was upheld. The petitioner was convicted for

the offences under Sections 455, 323 of IPC; for the offence under

Section 455 of IPC, the conviction of the petitioner was reduced

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from two years S.I. to one year S.I. and a find of Rs.1000/-, in

default of payment of which, he was ordered to undergo further

one Month S.I.; and for the offence under Section 323 of IPC, the

petitioner was sentenced to undergo 6 months S.I. and a fine of

Rs.500/- in default of payment of which, he was ordered to

undergo further 15 days S.I. respectively. Both the sentences

were to run concurrently.

4.     Learned      counsel        for    the     revisionist-petitioners            further

submits that the sentence so awarded to the revisionist-petitioner

was suspended by this Hon'ble Court, vide order dated 26.06.2000

passed in S.B. Criminal Misc. Bail / Suspension of Sentence

Petition No.85/2000.

5.     Learned      counsel       for    the     revisionist-petitioner,        however,

makes a limited submission that without making any interference

on merits/conviction, the sentence awarded to the present

revisionist-petitioner may be substituted with the period of

sentence already undergone by him.

6.     Learned Public Prosecutor opposes the same.

7.     This Court is conscious of the judgments rendered in,

Alister Anthony Pareira Vs. State of Maharashtra (2012) 2

SCC 648 and Haripada Das Vs. State of W.B. (1998) 9 SCC

678 wherein the Hon'ble Apex Court observed as under:-


     Alister Anthony Pareira (Supra)
     "There is no straitjacket formula for sentencing an accused
     on   proof    of   crime.    The     courts      have     evolved   certain
     principles:   twin    objective      of    the       sentencing   policy   is
     deterrence and correction. What sentence would meet the
     ends of justice depends on the facts and circumstances of
     each case and the court must keep in mind the gravity of


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                                                                                  (3 of 3)                    [CRLR-284/2000]

                                        the crime, motive for the crime, nature of the offence and all
                                        other attendant circumstances."
                                          Haripada Das (Supra)
                                        "...considering the fact that the respondent had already
                                        undergone detention for some period and the case is
                                        pending for a pretty long time for which he had suffered
                                        both   financial     hardship      and     mental       agony      and   also
                                        considering the fact that he had been released on bail as far
                                        back as on 17-1-1986, we feel that the ends of justice will
                                        be met in the facts of the case if the sentence is reduced to
                                        the period already undergone..."


                                   8.     In light of the limited prayer made on behalf of the

                                   petitioner, and keeping in mind the aforementioned precedent

                                   laws, the present petition is partly allowed. Accordingly, while

                                   maintaining the conviction of the petitioners for the offences under

                                   Section455 & 323 of IPC, the sentence awarded to him is reduced

                                   to the period already undergone by him. The petitioner is on bail.

                                   He    need      not     surrender.      His     bail     bonds        stand   discharged

                                   accordingly.


                                   9.     All pending applications stand disposed of. Record of the

                                   learned below be sent back forthwith.



                                                                      (DR.PUSHPENDRA SINGH BHATI), J.

34-Sudheer/-

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