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Ramdeo Singh vs State
2022 Latest Caselaw 5920 Raj

Citation : 2022 Latest Caselaw 5920 Raj
Judgement Date : 22 April, 2022

Rajasthan High Court - Jodhpur
Ramdeo Singh vs State on 22 April, 2022
Bench: Pushpendra Singh Bhati
     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
             S.B. Criminal Revision Petition No. 413/1999

Ramdeo Singh
                                                                     ----Petitioner
                                     Versus
State of Rajasthan
                                                                   ----Respondent


For Petitioner(s)          :     Mr. Praveen Vyas
For Respondent(s)          :     Mr. MS Bhati, PP



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                      Order

22/04/2022
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

1987 and the present criminal revision has been pending since the

year 1999.

3.   This criminal revision petition under Section 397 read with

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

dated 08.06.1999 passed by learned Additional District and

Sessions     Judge,   Sojat      Camp,        Jaitaran       in   Criminal   Appeal

No.1/1997, whereby the judgment dated 19.12.1996 passed by

the learned Civil Judge (Junior Division) & Judicial Magistrate, Bar

in Criminal Original Case No.237/1987 convicting the revisionist-

petitioner was upheld. The petitioner was convicted for the offence



                      (Downloaded on 26/04/2022 at 08:37:50 PM)
                                          (2 of 3)               [CRLR-413/1999]


under Sections 279, 337, 338 & 304A IPC and sentenced as

under:- (sentences will concurrently)

279 IPC                : 03 months R.I. and a fine of Rs.500/-
                          in default of payment of fine to
                         further undergo 15 days R.I.

337 IPC                : 03 months R.I. and a fine of Rs.500/-
                          in default of payment of fine to
                         further undergo 15 days R.I.

338 IPC                : 01 year RI. And a fine of Rs.1000/-
                          in default of payment of fine to
                         further undergo two and a half months R.I.

304A IPC               : 02 years RI and a fine of Rs.3000/-
                         in default of payment of fine to
                         further undergo 06 months R.I.




4.    Learned counsel for the revisionist-petitioner further submits

that the sentence so awarded to the revisionist-petitioner was

suspended by this Hon'ble Court, vide order dated 02.07.1999

passed in S.B. Criminal Bail No.102/1999.

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)


                    (Downloaded on 26/04/2022 at 08:37:50 PM)
                                                                                    (3 of 3)                  [CRLR-413/1999]


                                        "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
                                        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 petitioner for the offence under

                                   Sections 279, 337, 338 & 304A 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.

79-nirmala/-

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