Bhanwar Lal vs State (2024:Rj-Jd:36885)
2024 Latest Caselaw 7727 Raj

Rajasthan High Court - Jodhpur

Bhanwar Lal vs State (2024:Rj-Jd:36885) on 4 September, 2024

Author: Birendra Kumar

Bench: Birendra Kumar

[2024:RJ-JD:36885]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
              S.B. Criminal Revision Petition No. 908/2005

Bhanwar Lal S/o Mangi Lal, R/o Village Cheta, Tehsil & Police
Station, Deogarh, District, Rajsamand (Raj.).
                                                                     ----Petitioner
                                       Versus
State of Rajasthan
                                                                   ----Respondent


For Petitioner(s)            :    Mr. Pradeep Shah.
For Respondent(s)            :    Mr. Urja Ram Kalbi, 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

3.8.2002 passed by the learned Additional Chief Judicial

Magistrate, Bheem, Rajsamand in Regular Criminal Case

No.409/1999, whereby the petitioner was convicted for offences

under Sections 408, 193 IPC and sentenced to 3 years rigorous

imprisonment under Section 408 IPC along with fine of Rs.5000/-

and in default of payment of fine, to further undergo 3 months

rigorous imprisonment. Under Section 193 IPC, the petitioner was

awarded rigorous imprisonment of 2 years and fine of Rs.500/-

and in default of payment of fine, to further undergo rigorous

imprisonment of one month.

3. The conviction was challenged before the Learned Additional

Sessions Judge (Fast Track), Rajsamand in Criminal Appeal

[2024:RJ-JD:36885] (2 of 2) [CRLR-908/2005]

No.7/2005 (Old No. 32/2003), which was dismissed vide judgment

dated 27.09.2005.

4. Learned counsel for the petitioner does not want to press

this criminal revision petition on merit of conviction and

concurrent finding of the Courts below, however, submits that the

petitioner has already undergone the trauma of criminal

prosecution since 1985. No previous conviction of the petitioner is

there.

5. For substantial justice, the sentence awarded against the

petitioner is reduced to the period already undergone (more than

2 months).

6. With the aforesaid reduction of sentence, this criminal

revision petition stands partly dismissed.

(BIRENDRA KUMAR),J 21-sumer/-

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