Joru Ram vs State Of Rajasthan ...
2023 Latest Caselaw 5534 Raj

[2023:RJ-JD:24752]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Revision Petition No. 523/2021

1. Joru Ram S/o Balu Ram, Aged About 35 Years, B/c Kalbeliya, R/o Kelwa, Police Station Kelwa, Presently R/o Padampura (Khati Khera), Kunwariya Police Station, Rajsamand, Dist. Rajsamand. (Confined In Central Jail, Udaipur).

2. Nathu S/o Roop Lal, Aged About 50 Years, B/c Gurjar, R/o Khati Khera, Kunwariya Police Station, Rajsamand, Dist. Rajsamand. (Confined In Central Jail, Udaipur).

----Petitioners Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. J.V.S. Deora For Respondent(s) : Mr. S.S. Rajpurohit, P.P.

HON'BLE MR. JUSTICE FARJAND ALI

Order

02/08/2023

1. By way of filing the instant criminal revision petition,

challenge has been made to the order dated 20.06.2015 passed

by learned Additional Sessions Judge, No.1, Udaipur, Camp at

Mawli, District Udaipur (for short, 'learned appellate court') in

Appeal No.114/2013, whereby, the learned Judge has upheld the

judgment of conviction passed by learned Judicial Magistrate, First

Class, Mawli, District Udaipur (for short, 'learned trial court') in

Criminal Regular Case No.141/2011 vide judgment dated

13.08.2013.

[2023:RJ-JD:24752] (2 of 2) [CRLR-523/2021]

2. The learned appellate court while maintaining the conviction

has taken a lenient view and benefit of probation was extended in

his favour.

3. The judgment came to be passed on 20.06.2015 for which

an appeal came to be submitted on 13.07.2021; after long six

years but the certified copies of the judgment of the learned

appellate court as well as of the learned trial court was not

submitted. For long 2 years, this Court had waited for the

certified copy but the learned counsel for the petitioners did not

paid heed to pursue the cause of the petitioners. Thus, on this

count alone, the dereliction and observing the lackadaisical

approach, the instant revision petition deserves to be dismissed

and is accordingly, dismissed.

4. All the pending applications, if any, also stand disposed of.

(FARJAND ALI),J 124-AnilKC/-

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