Friday, 08, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Dula Ram vs State
2022 Latest Caselaw 6379 Raj

Citation : 2022 Latest Caselaw 6379 Raj
Judgement Date : 2 May, 2022

Rajasthan High Court - Jodhpur
Dula Ram vs State on 2 May, 2022
Bench: Pushpendra Singh Bhati
                                         (1 of 3)                  [CRLR-690/2000]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
             S.B. Criminal Revision Petition No. 690/2000

Dula Ram
                                                                   ----Petitioner
                                    Versus
State
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Rajeev Bishnoi.
For Respondent(s)         :     Mr. M.K.Bhati,PP.



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                     Order

02/05/2022
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

1986 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 15.12.2000 passed by learned Special Judge, SC and ST

Cases & Additional Sessions, Judge Bikaner in Criminal Appeal

No.54/2000 whereby the judgment dated 24.08.1995 passed by

the learned Judicial Magistrate, 1st Class, Nokha in Criminal

Original Case No.132/1986 convicting the revisionist-petitioner

was upheld. The petitioner was convicted for the offences under

Sections 326 IPC and sentenced to undergo three years R.I. and a

                     (Downloaded on 05/05/2022 at 08:28:10 PM)
                                                (2 of 3)                  [CRLR-690/2000]


fine of Rs.1500/-in default of payment of which, he was ordered to

undergo further five months R.I. Vide the impugned judgment

dated 15.12.2000 though the judgment of learned trial court to

the extent of Section 326 of IPC was affirmed, the same was

modified to the extent that the petitioner was sentenced to

undergo two years S.I.                and a fine of Rs.2500/-in default of

payment of which, he was ordered to undergo further three

months imprisonment.

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 22.01.2001.

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
     the crime, motive for the crime, nature of the offence and all
     other attendant circumstances."

                          (Downloaded on 05/05/2022 at 08:28:10 PM)
                                                                                (3 of 3)                  [CRLR-690/2000]


                                          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 offences under

                                   Sections 326 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.

58-Zeeshan

Powered by TCPDF (www.tcpdf.org)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter