Rajendra Singh And Ors vs State (2024:Rj-Jd:39972)
2024 Latest Caselaw 8532 Raj

Rajasthan High Court - Jodhpur

Rajendra Singh And Ors vs State (2024:Rj-Jd:39972) on 25 September, 2024

Author: Birendra Kumar

Bench: Birendra Kumar

[2024:RJ-JD:39972]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
             S.B. Criminal Revision Petition No. 763/2003

Rajendra Singh And Ors
                                                                  ----Petitioners
                                    Versus
State
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Kamaldeep Singh.
For Respondent(s)         :     Mr. Dhanraj Vaishnav, PP.
                                Mr. Nitesh Rawat.
                                Mr. G.S. Chouhan.
                                Mr. Vipul Dharnia for
                                Mr. D.S. Gharsana.



            HON'BLE MR. JUSTICE BIRENDRA KUMAR

Order

25/09/2024

1. The petitioners faced trial in Criminal Case No.247/1997,

which resulted in conviction by judgment dated 28.09.2002.

2. Maximum 3 years rigorous imprisonment was awarded for

offence under Section 326 IPC against petitioner Rajendra Singh,

who is already dead. Against other petitioners, three years

rigorous imprisonment was awarded under Section 326/149 IPC

alongwith other punishments for other lesser offences. The

conviction was challenged in Criminal Appeal No.15/2002, which

was dismissed by judgment dated 08.08.2003.

3. Learned counsel for the parties submits that the parties have

entered into a compromise. The matter is very old one and the

parties have also suffered trauma of long criminal litigation.

[2024:RJ-JD:39972] (2 of 2) [CRLR-763/2003]

4. The injured of the incident, Sarjeet Singh, later on died a

natural death. His son Amrik Singh has entered into compromise

on behalf of late Sarjeet Singh.

5. Considering the factum of compromise between the parties,

conviction and sentence awarded against the petitioners stand

hereby set aside.

6. Accordingly, this criminal revision stands allowed.

(BIRENDRA KUMAR),J 7-charul/-

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