Haja @ Heera Lal vs State
2023 Latest Caselaw 6371 Raj

(1 of 2) [CRLA-764/2014]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Appeal No. 764/2014

Haja @ Heera Lal, son of Shri Lala Damor Meena (Adivasi), By caste Meena, resident of Jalana, Police Station Bichhiwara, District Dungarpur.

(At present lodged in Central Jail, Udaipur)

----Appellant Versus The State of Rajasthan

----Respondent

For Appellant(s) : Mr. Prakash Kumar Balot For Respondent(s) : Mr. Mukhtiyar Khan, P.P.

HON'BLE MR. JUSTICE FARJAND ALI

Order

24/08/2023

1. The instant appeal has been preferred against the judgment

of conviction and order of sentence dated 23.09.2014 passed by

the learned Additional Sessions Judge, Dungarpur in Sessions

Case No.03/2012 whereby the appellant has been convicted the

sentence as under:-

 Offence             Sentence
363 IPC             4 years SI and fine of Rs.1000/- in default to
                   under go 3 months' SI.
366 IPC             5 years SI and fine of Rs.1000/-, in default to
                   under go 3 months' SI.
376 IPC            7 years SI and fine of Rs. 2000/-, in default to
                   under go 6 months' SI.

2. After arguing to some extent, learned counsel for the

petitioner does not want to press upon the finding of guilt and it is

(2 of 2) [CRLA-764/2014]

stated that the sentence awarded to the petitioner by the learned

trial Court has been served by him.

2. For the purpose of satisfaction, I have also gone through the

niceties of the matter. After going through the statement of PW-2

Ms. "K" and the corroborative evidence, I did not find any

irregularities or perversity in the judgment impugned and thus,

the judgment of conviction passed by the learned trial Court does

not require any interference, therefore, the same is affirmed.

3. Since the sentence has already been served by the appellant,

there remains nothing to adjudicate. Accordingly, the instant

criminal appeal is dismissed.

4. All pending applications are dismissed.

5. Record be sent back.

(FARJAND ALI),J 2-Samvedana/-

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