Monday, 18, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Pukh Raj vs State (2025:Rj-Jd:1254)
2025 Latest Caselaw 3924 Raj

Citation : 2025 Latest Caselaw 3924 Raj
Judgement Date : 8 January, 2025

Rajasthan High Court - Jodhpur

Pukh Raj vs State (2025:Rj-Jd:1254) on 8 January, 2025

Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
[2025:RJ-JD:1254]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
              S.B. Criminal Revision Petition No. 68/2006

Pukh Raj S/o Achal Chand B/c Jain R/o Village Khambal, District
Sirohi, presently R/o Vahitrawas, Sirohi.
(Presently lodged in District Jail, Sirohi)
                                                                   ----Petitioner
                                    Versus
State of Rajasthan
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Bajrang Singh Rathore
For Respondent(s)         :     Mr. Narendra Gehlot, PP assisted by
                                Mr. OP Choudhary



          HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

08/01/2025

1. Instant revision petition has been filed by the petitioner

challenging the judgment dated 16.01.2006 passed in Cr. Appeal

No.20/2004 (Old 4/1997) by learned Sessions Judge, Sirohi

(hereinafter referred to as 'the appellate court') by which the

appellate court partly allowed the petitioner's appeal and upheld

the judgment dated 10.01.1997 passed in Cr. Case No.368/1988

by learned Chief Judicial Magistrate, Sirohi (hereinafter referred to

as 'the trial court'). The learned appellate court convicted the

present petitioner for offence under Section 408 of IPC and

reduced the sentence and sentenced him to undergo six months'

S.I. and imposed a fine of Rs.1,000/- and in default of payment of

fine, to further undergo 3 months' S.I.

2. Brief facts of the case are that on 14.08.1987, the

complainant Nanagram (PW.2) lodged a written report at Arakshi

[2025:RJ-JD:1254] (2 of 4) [CRLR-68/2006]

Kendra Sirohi to the extent that the petitioner was working as

accountant in Gram Sewa Sahkari Samiti, Khambal Panchayat

Samiti, Sirohi. The petitioner committed embezzlement of certain

amount during the period of five years. Upon the aforesaid

information, an FIR was registered and after usual investigation,

charge-sheet came to be submitted against the petitioner in the

Court concerned.

3. On completion of investigation, the Police filed challan before

the concerned court. Thereafter, the trial court framed the charges

for offence under Section 408 & 120-B of IPC against the

petitioner who pleaded not guilty and claimed trial.

4. During the course of trial, the prosecution examined as many

as 23 witnesses in support of its case and exhibited various

documents. Thereafter, statements of the accused-petitioner

under section 313 Cr.P.C were recorded.

5. Upon conclusion of the trial, the learned trial court vide

impugned judgment dated 10.01.1997 convicted and sentenced

the accused-petitioner for aforesaid offence.

6. Being aggrieved by the conviction and sentence, the

petitioners preferred an appeal before the learned appellate court,

which came to be partly allowed vide judgment dated 16.01.2006.

Hence, this revision petition against the conviction and sentence of

the accused-petitioner.

7. At the threshold, learned counsel for the accused-petitioner

submits that he does not challenge the finding of conviction but

since the occurrence is related to the year 1987 and out of total

sentence of six months' S.I., the accused petitioner has already

served about 23 days of imprisonment, therefore, it is prayed that

[2025:RJ-JD:1254] (3 of 4) [CRLR-68/2006]

the sentence awarded to the petitioner for the aforesaid offence

may be reduced to the period already undergone by him.

8. On the other hand, learned Public Prosecutor opposed the

submissions made by the learned counsel for the accused-

petitioner and submitted that there is neither any occasion to

interfere with the sentence awarded to the accused petitioner nor

any compassion or sympathy is called for in the said case.

9. I have perused the evidence of the prosecution as well as

defence and the judgment passed by the courts below regarding

conviction of the accused-petitioner.

10. Undisputedly, the incident relates back to the year 1987 and

the petitioner has so far undergone a period of about 23 days in

custody out of six months of total sentence, so also suffered the

agony and trauma of protracted trial. Thus, looking to the over-all

circumstances and the fact that the petitioner has remained

behind the bars for some time, it will be just and proper, if the

sentence awarded by the trial court for offence under Section 408

of IPC and affirmed by the appellate court is reduced to the period

already undergone by the petitioner.

11. Accordingly, the revision petition is partly allowed. While

maintaining the petitioner's conviction for offence under Section

408 of IPC, the sentence awarded to him for the aforesaid offence

is hereby reduced to the period already undergone. The fine

imposed by the trial court, if not already deposited, is hereby

maintained. Two months' time is granted to deposit the fine

amount before the trial Court. In default of payment of fine, the

petitioners shall undergo one month S.I. The petitioner is on bail.

[2025:RJ-JD:1254] (4 of 4) [CRLR-68/2006]

He need not surrender. His bail bonds are discharged. Pending

applications, if any, shall stand disposed of.

12. The record of trial Court as well as the appellate court be

sent back forthwith.

(MANOJ KUMAR GARG),J 8-Rashi/-

Powered by TCPDF (www.tcpdf.org)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter