Mota Ram vs State
2024 Latest Caselaw 7725 Raj

Rajasthan High Court - Jodhpur

Mota Ram vs State on 4 September, 2024

Author: Birendra Kumar

Bench: Birendra Kumar

                                     (1 of 2)                      [CRLR-774/2005]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR



           S.B. Criminal Revision Petition No. 774/2005




Mota Ram S/o Ladu Ram, By Caste Jat, Resident of : Suratgarh,
District Hanumangarh.
                                                                   ----Petitioner
                                    Versus
State of Rajasthan
                                                                 ----Respondent


For Petitioner(s)         :     Mr. D.L. Mothsra
For Respondent(s)         :     Mr. Dhanraj Vaishnav, PP



          HON'BLE MR. JUSTICE BIRENDRA KUMAR

Order

04/09/2024

1. Heard the parties.

2. This criminal revision is against judgment of conviction dated

20.11.2002 passed by the learned Chief Judicial Magistrate,

Hanumangarh in Criminal Case No.128/1998, whereby the

petitioner was convicted for offence under Section 411 IPC and

sentenced to one year rigorous imprisonment alongwith fine of

Rs.1000/-, and in default of payment of fine, to further undergo

one month rigorous imprisonment.

3. The conviction was challenged before the learned Additional

Sessions Judge (Fast Track), Hanumangarh vide Criminal Appeal

No.18/2005, which was dismissed by judgment dated 23.08.2005.

(2 of 2) [CRLR-774/2005]

4. Learned counsel for the petitioner submits that the petitioner

does not want to challenge the conviction, however, prayer is for

reduction of sentence to the period already undergone.

5. Co-accused, who was charged under Section 379 IPC, was

acquitted by the learned trial Judge.

6. Learned counsel for the petitioner informs that the petitioner

was in jail for more than a month. The petitioner has already

undergone trauma of criminal prosecution since 1997. No previous

conviction is there.

7. Hence, for substantial justice, the sentence awarded against

the petitioner is reduced to the period already undergone.

8. With the aforesaid reduction of sentence, the instant criminal

revision stands partly dismissed.

(BIRENDRA KUMAR),J 15-deep/-

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