Chuna Ram vs State (2024:Rj-Jd:36892)
2024 Latest Caselaw 7732 Raj

Rajasthan High Court - Jodhpur

Chuna Ram vs State (2024:Rj-Jd:36892) on 4 September, 2024

Author: Birendra Kumar

Bench: Birendra Kumar

[2024:RJ-JD:36892]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
             S.B. Criminal Revision Petition No. 569/2006

Chuna Ram S/o Atma Ram, R/o Village Ramgarh, Police Station
Ramgarh, District Jaisalmer.
                                                                   ----Petitioner
                                    Versus
The State of Rajasthan
                                                                 ----Respondent


For Petitioner(s)          :    Mr. K.R. Meghwal.
                                Mr. K.L. Chouhan.
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

9.12.2005 passed by the learned Judicial Magistrate, Jaisalmer in

Criminal Original Case No.701A/2004, whereby the petitioner was

convicted for offences under Sections 457, 380 IPC and sentenced

to 1 year simple imprisonment under Section 457 IPC alongwith

fine of Rs.200/- and in default of payment of fine, to further

undergo 7 days simple imprisonment. Under Section 380 IPC, the

petitioner was awarded simple imprisonment of 1 year and fine of

Rs.200/- and in default of payment of fine, to further undergo 7

days simple imprisonment.

3. The conviction was challenged before the Learned Sessions

Judge, Jaisalmer in Criminal Appeal No.1/2006, which was

dismissed vide judgment dated 29.6.2006.

[2024:RJ-JD:36892] (2 of 2) [CRLR-569/2006]

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 2004.

5. For substantial justice, the sentence awarded against the

petitioner is reduced to the period already undergone.

6. With the aforesaid reduction of sentence, this criminal

revision petition stands partly dismissed.

(BIRENDRA KUMAR),J 28-sumer/-

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