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Teg Ram vs State
2022 Latest Caselaw 6507 Raj

Citation : 2022 Latest Caselaw 6507 Raj
Judgement Date : 5 May, 2022

Rajasthan High Court - Jodhpur
Teg Ram vs State on 5 May, 2022
Bench: Pushpendra Singh Bhati
                                         (1 of 3)                   [CRLR-519/2001]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
             S.B. Criminal Revision Petition No. 519/2001

Teg Ram
                                                                    ----Petitioner
                                    Versus
State
                                                                  ----Respondent


For Petitioner(s)         :     Mr. B.S. Rathore
For Respondent(s)         :     Mr. Mukhtiyar Khan, PP



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                     Order

05/05/2022

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

1998 and the present criminal revision has been pending since the

year 2001.

3.   This criminal revision petition under Section 397 read with

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

dated 20.08.2001 passed by learned ADJ No.1, Sri Ganganagar in

Criminal   Appeal   No.26/2001,           whereby         the    judgment   dated

29.01.2001 passed by the learned Judicial Magistrate, First Class,

No.2, Sri Ganganagar in Criminal Case No.503/98, convicting the

revisionist-petitioner was upheld. The petitioner was convicted for

the offences under Sections 279, 304A of IPC; and Section


                     (Downloaded on 07/05/2022 at 08:22:27 PM)
                                                (2 of 3)                  [CRLR-519/2001]


146/196 of M.V. Act, and sentence awarded to the petitioner were

to run concurrently, as under:-

Section 279 IPC: Three months' S.I. and a fine of Rs.200 /- in

default of payment of fine to further undergo seven days' S.I.

Section 304A IPC:            One year's S.I. and a fine of Rs.400 /- in

default of payment of fine to further undergo fifteen days' S.I.

Section 146/196 M.V. Act:                   A fine of Rs.400/- in default of

payment of fine to further undergo fifteen days' S.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 07.09.2001.

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 07/05/2022 at 08:22:27 PM)
                                                                                (3 of 3)                  [CRLR-519/2001]


                                          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 279, 304A of IPC & 146/196 of M.V. Act, 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.

71-Zeeshan

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