State Of Rajasthan-State vs Shakur Khan
2024 Latest Caselaw 8633 Raj

Rajasthan High Court - Jodhpur

State Of Rajasthan-State vs Shakur Khan on 27 September, 2024

Author: Birendra Kumar

Bench: Birendra Kumar

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                      S.B. Criminal Appeal No. 1229/2017

                                   State Of Rajasthan
                                                                                                            ----Appellant
                                                                        Versus
                                   Shakur Khan son of Bhure Khan, by caste Moyala Musalman,
                                   resident of Padru, Tehsil Siwana, District - Barmer.
                                                                                                          ----Respondent


                                   For Appellant(s)           :     Mr. Surendra Bishnoi, PP
                                   For Respondent(s)          :     -----



                                                HON'BLE MR. JUSTICE BIRENDRA KUMAR

Order

27/09/2024

Heard learned Public Prosecutor.

By the impugned judgment passed in Sessions Case

No.14/2010, the learned trial Judge has convicted the sole

respondent for offences under Sections 323 and 341 IPC and

allowed benefit of Probation of Offenders Act. The impugned

judgment dated 07.11.2016 has been challenged by the State.

After hearing the learned Public Prosecutor, I do not find any

reason to interfere with the impugned judgment for the offences

proved. Probation of Offenders Act requires grant of benefit under

the Act unless special reason for refusal of the benefit is recorded

by the learned trial Judge.

Hence, the instant criminal appeal stands dismissed being

devoid of any merit.

(BIRENDRA KUMAR),J 22-deep/-

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