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Prem Giri vs State Of Rajasthan
2022 Latest Caselaw 6778 Raj

Citation : 2022 Latest Caselaw 6778 Raj
Judgement Date : 7 May, 2022

Rajasthan High Court - Jodhpur
Prem Giri vs State Of Rajasthan on 7 May, 2022
Bench: Pushpendra Singh Bhati
     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
                 S.B. Criminal Appeal No. 107/1995

Prem Giri
                                                                   ----Appellant
                                    Versus
State Of Rajasthan
                                                                 ----Respondent


For Appellant(s)          :     Mr. Jubin Mehta
For Respondent(s)         :     Mr. Mukhtiyar Khan, PP



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                     Order

07/05/2022
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

1992 and the present appeal has been pending since the year

1995.


3.   This criminal appeal under Section 374 Cr.P.C. has been

preferred claiming the following reliefs:


     "It is, therefore, humbly prayed that the present appeal may
     kindly be allowed and the appellant be acquitted from the
     charges of Section 366 IPC. The impugned judgment dated
     08.03.1995 may kindly be quashed and set aside. Any order
     or direction which may deemed just and proper be passed in
     favour of the appellant."




                     (Downloaded on 11/05/2022 at 08:25:27 PM)
                                                (2 of 3)                    [CRLA-107/1995]


4.     Learned counsel for the appellant submits that this Criminal

Appeal has been preferred against the impugned judgment dated

08.03.1995,        passed      by     the      learned       Special     Judge,       SC/ST

(Prevention of Atrocities), Banswara in Special Case No.13/92

whereby the appellant was acquitted for the offence under Section

3(2)(5) of the SC/ST Act, 1989 but convicted for the offence under

Section 366 IPC and sentenced to undergo three years' R.I. and a

fine of Rs.500/- default of payment of which he was ordered to

further undergo two months S.I.

5.     Learned counsel for the appellant further submits that the

sentence so awarded to the appellant was however suspended by

this Hon'ble Court, vide order dated 27.03.1995 passed in S.B.

Criminal Misc. Bail Application No.119/1995.

6.     Learned counsel for the appellant, however, makes a limited

submission         that     without         making           any       interference      on

merits/conviction, the sentence awarded to the present appellant

may be substituted with the period of sentence already undergone

by him.

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

                          (Downloaded on 11/05/2022 at 08:25:27 PM)
                                                                                 (3 of 3)                  [CRLA-107/1995]

                                         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 appellant,

                                   and keeping in mind the aforementioned precedent laws, the

                                   present appeal is partly allowed. Accordingly, while maintaining

                                   the appellant's conviction under Section366 IPC, as above, the

                                   sentence awarded to him is reduced to the period already

                                   undergone by him. The appellant is on bail. He need not

                                   surrender. His 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.

28-nirmala/-

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