Sunday, 10, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Hanwant Singh vs State Of Raj
2022 Latest Caselaw 6576 Raj

Citation : 2022 Latest Caselaw 6576 Raj
Judgement Date : 6 May, 2022

Rajasthan High Court - Jodhpur
Hanwant Singh vs State Of Raj on 6 May, 2022
Bench: Pushpendra Singh Bhati
     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
             S.B. Criminal Revision Petition No. 325/2001

Hanwant Singh
                                                                      ----Petitioner
                                      Versus
State Of Rajasthan
                                                                   ----Respondent


For Petitioner(s)           :     Mr. Praveen Vyas for
                                  Mr. Vineet Jain, Sr. Advocate
For Respondent(s)           :     Mr. Mukhtiyar Khan, PP



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                       Order

06/05/2022
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

1990 and the present criminal revision has been pending since the

year 2001.

3.   This criminal revision petition under Section 397 Cr.P.C. has

been preferred against the judgment dated 12.06.2001 passed by

learned   Additional     Sessions        Judge,       Bali    in   Criminal   Appeal

No.04/98 whereby the judgment dated 26.03.1998 passed by the

learned Judicial Magistrate, Sumerpur, District Pali in Criminal

Case No.92/90 convicting the revisionist-petitioner was upheld.

The petitioner was convicted for the offences under Sections 279,




                       (Downloaded on 11/05/2022 at 08:18:56 PM)
                                              (2 of 3)                  [CRLR-325/2001]


337, 338 & 304-A IPC and was sentenced to undergo as under:-

(sentences to run concurrently)

279 IPC                    : 06 months S.I. and a fine of Rs.1000/-
                             in default of payment of fine to
                             further undergo 03 months S.I.

337 IPC                    : 06 months S.I. and a fine of Rs.500/-
                             in default of payment of fine to
                             further undergo 45 daysS.I.


338 IPC                    : 02 years S.I. and a fine of Rs.1000/-
                             in default of payment of fine to
                             further undergo 03 month S.I.

304A IPC                   : 02 years S.I. and a fine of Rs.5000/-
                             in default of payment of fine to
                             further undergo 06 month 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 15.06.2001

passed in S.B. Criminal Misc. Bail Application No.62/2001.

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


                        (Downloaded on 11/05/2022 at 08:18:56 PM)
                                                                                   (3 of 3)                  [CRLR-325/2001]

                                        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 offences under

                                   Sections 279, 337, 338 & 304-A 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.

38-nirmala/-

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