Kulvinder Singh vs State Of Rajasthan ...
2023 Latest Caselaw 2671 Raj

[2023/RJJD/008337]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Revision Petition No. 290/2023

Kulvinder Singh S/o Surendrapal Singh, Aged About 46 Years, R/ o Chak 19 Jade Tehsil And Dist. Sri Ganganagar

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Gurcharan Singh Chahal S/o Shri Lal Singh Chahal, R/o Mohanpura Tehsil And Dist. Sri Ganganagar

----Respondents

For Petitioner(s) : Mr. Rakesh Matoria For Respondent(s) : Mr. Gourav Singh, PP

HON'BLE MR. JUSTICE FARJAND ALI

Order

04/04/2023

The judgment of conviction and order of sentence passed by

the learned trial Court has been affirmed by the learned appellate

Court. The prayer made by learned counsel for the petitioner for

relaxation in the amount of compensation which is directed to be

paid to the complainant does not seem reasonable.

There seems no illegality incorrectness or impropriety in

passing order of sentence by learned trial court and then affirmed

by the learned appellate Court. Thus, there is no force in the

present revision petition. Accordingly, the revision petition is

dismissed.

The stay petition also stand dismissed.

(FARJAND ALI),J 27-AnilKC/-

Powered by TCPDF (www.tcpdf.org)