Krishan Singh vs State
2022 Latest Caselaw 5536 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Appeal No. 174/2020

Krishan Singh S/o Buddh Singh, Aged About 45 Years, Budaniyavala Thed Police Station Raniya, District Sirsar (Haryana).

(At Present Confined In Sub Jail Hanumangarh).

----Appellant Versus State, Through P.P.

----Respondent

For Appellant(s) : Mr. Deepak Choudhary. For Respondent(s) : Mr. B.R. Bishnoi, AGC.

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE RAMESHWAR VYAS

Order

13/04/2022

As a consequence of the above discussion, the appeal

deserves to be and is hereby accepted in part. The conviction of

the accused appellant Krishan Singh as recorded vide impugned

judgment dated 28.01.2020 passed by the learned Sessions

Judge, Hanumangarh in Sessions Case No.84/2013 (CIS

No.241/2014) for the offence punishable under Section 302 IPC is

modified and toned down to Section 304 Part I IPC. For that

offence, the accused is sentenced to the period of imprisonment

already undergone by him which is nearly 8 years and 6 months.

The fine of Rs.20,000/- imposed by the trial court is maintained.

In default of payment of fine, the appellant shall undergo 6

months' additional simple imprisonment. Upon depositing the

(2 of 2) [CRLAD-174/2020]

amount of fine, the appellant be released from prison if not

wanted in any other case.

However, keeping in view the provisions of Section 437-A

Cr.P.C., the accused appellant is directed to furnish a personal

bond in the sum of Rs.15,000/- and a surety bond in the like

amount before the learned trial court, which shall be effective for

a period of six months to the effect that in the event of filing of a

Special Leave Petition against the present judgment on receipt of

notice thereof, the appellant shall appear before the Supreme

Court.

(See separate Judgment)

(RAMESHWAR VYAS),J (SANDEEP MEHTA),J

3-Tikam/Devesh/-

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