Rajasthan High Court - Jodhpur
Lal Chand And Ors vs State on 25 April, 2022
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Appeal No. 76/1995
Lal Chand And Ors.
----Appellant
Versus
State of Rajasthan
----Respondent
For Appellant(s) : Mr. Anil Gupta for
Mr. SK Verma
For Respondent(s) : Mr. SS Rajpurohit, PP
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order
25/04/2022
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. This criminal appeal under Section 374 Cr.P.C. has been
preferred claiming the following reliefs:
"It is, therefore, respectfully prayed that this appeal may
kindly be allowed and the accused-appellants may be
acquitted of all the charges leveled against them."
3. The matter pertains to an incident which occurred in the year
1992 and the present appeal has been pending since the year
1995.
4. Learned counsel for the appellants submits that this Criminal
Appeal has been preferred against the impugned judgment dated
16.02.1995, passed by the learned Special Judge for SC/ST
(Downloaded on 28/04/2022 at 08:19:24 PM)
(2 of 4) [CRLA-76/1995]
(Prevention of Atrocities) Cases, Churu in Sessions Case 49/92
whereby the appellants were convicted for the offences as
under :- (Sentences will run concurrently)
Bhaga Ram
447 IPC : 02 months SI.
504 IPC : 06 months SI.
3 (1) (10)
SC/ST (Prevention of
Atrocities) Act : 01 year SI and a fine of Rs.200/-
in default of payment of fine to
further undergo one month SI.
323 read with
Section 34 IPC : 04 months SI.
Perrmeshwar
447 IPC : 02 months SI.
504 IPC : 06 months SI.
3 (1) (10)
SC/ST (Prevention of
Atrocities) Act : 01 year SI and a fine of Rs.200/-
in default of payment of fine to
further undergo one month SI.
323 IPC : 04 months SI.
Lalchand
447 IPC : 02 months SI.
504 IPC : 06 months SI.
3 (1) (10)
SC/ST (Prevention of
Atrocities) Act : 01 year SI and a fine of Rs.200/-
in default of payment of fine to
further undergo one month SI.
323 read with
Section 34 IPC : 04 months SI.
5. Learned counsel for the appellants further submits that the
sentence so awarded to the appellants were however suspended
by this Hon'ble Court, vide order dated 24.02.1995 passed in S.B.
Criminal Misc. Bail Application No. 70/95.
(Downloaded on 28/04/2022 at 08:19:24 PM)
(3 of 4) [CRLA-76/1995]
6. Learned counsel for the appellants, however, makes a limited
submission that without making any interference on
merits/conviction, the sentence awarded to the present appellants
may be substituted with the period of sentence already undergone
by them.
7. Learned Public Prosecutor opposes the same.
8. 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
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..."
9. In light of the limited prayer made on behalf of the
appellants, and keeping in mind the aforementioned precedent
laws, the present appeal is partly allowed. Accordingly, while
maintaining the appellants' conviction under Sections 447, 504, 3
(Downloaded on 28/04/2022 at 08:19:24 PM)
(4 of 4) [CRLA-76/1995]
(1) (10) SC/ST (Prevention of Atrocities) Act, 323 & 323/34 IPC,
as above, the sentence awarded to them is reduced to the period
already undergone by them. The appellants are on bail. They need
not surrender. Their bail bonds stand discharged accordingly.
10. All pending applications stand disposed of. Record of the
learned court below be sent back forthwith.
(DR.PUSHPENDRA SINGH BHATI), J.
31-Sudheer/-
Powered by TCPDF (www.tcpdf.org)
