Pukh Raj vs State (2024:Rj-Jd:36916)
2024 Latest Caselaw 7733 Raj

Rajasthan High Court - Jodhpur

Pukh Raj vs State (2024:Rj-Jd:36916) on 4 September, 2024

Author: Birendra Kumar

Bench: Birendra Kumar

[2024:RJ-JD:36916]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
              S.B. Criminal Revision Petition No. 70/2006

Pukh Raj S/o Achal Chand by caste Jain resident of Village
Khambal, District Sirohi. Presently resident of Vahitrawas, Sirohi.

                                                                           ----Petitioner
                                        Versus
State
                                                                         ----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

10.01.1997 passed by the learned Chief Judicial Magistrate, Sirohi,

in Criminal Case No.366/1988, whereby the petitioner was

convicted for offence under Sections 408 IPC and sentenced to 2

years rigorous imprisonment alongwith fine of Rs.1000/- and in

default of payment of fine, to further undergo 3 months simple

imprisonment.

3. The conviction was challenged before the Learned Sessions

Judge, Sirohi in Criminal Appeal No.18/2004 (2/1997), which was

dismissed vide judgment dated 16.01.2006.

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

[2024:RJ-JD:36916] (2 of 2) [CRLR-70/2006]

prosecution since 1987. The Appellate Court had reduced the

sentence of the petitioner to 6 months simple imprisonment

alongwith fine of Rs.1,000/- for offence under Section 408 IPC.

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 24-sumer/-

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