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Jai Narayan vs State (2025:Rj-Jd:13910)
2025 Latest Caselaw 8731 Raj

Citation : 2025 Latest Caselaw 8731 Raj
Judgement Date : 12 March, 2025

Rajasthan High Court - Jodhpur

Jai Narayan vs State (2025:Rj-Jd:13910) on 12 March, 2025

Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
[2025:RJ-JD:13910]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
             S.B. Criminal Revision Petition No. 731/2006

Jai Narayan S/o Shri Purshottam Das, B/c Hajuri, R/o Talariya
Para, Jaisalmer, District Jaisalmer.
                                                                        ----Petitioner
                                    Versus
State of Rajasthan
                                                                   ----Respondent


For Petitioner(s)         :     Mr. L.D. Khatri
For Respondent(s)         :     Mr. Pawan Kumar Bhati, PP


          HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

12/03/2025

1. By way of filing the instant criminal revision petition, a

challenge has been made to the order dated 10.08.2006 passed

by the learned District & Sessions Judge Jaisalmer, (for short, "the

appellate Court") in Criminal Appeal No.13/2004 while rejecting

the appeal filed against the judgment of conviction dated

06.04.2004 passed by the learned Civil Judge (J.D.) & Judicial

Magistrate Jaisalmer, in Criminal Original Case No.26/2003 by

which the learned trial Judge has convicted & sentenced the

petitioner as under:-

Offence              Sentence             Fine & default sentence
Sec. 279 IPC         2 months' SI                                ----
Sec. 304-A IPC       1 Year's SI          Rs.500/- and in default of
                                          payment of fine, seven days'
                                          S.I.

2. Both the sentences were ordered to run concurrently and the

period spent in judicial custody shall be adjusted in the original

imprisonment.

[2025:RJ-JD:13910] (2 of 4) [CRLR-731/2006]

3. The gist of the prosecution story is that complainant Manoj

gave a written report to the concerned Police Station to the effect

that on 31.12.2002 he went to Resort for party alongwith Ajay and

Manish in his Jeep bearing registration No.RJ-19-T-1938. When

they reached near Village Khuhari, a jeep bearing registration

No.RJ-15-P-220 drove by the petitioner rashly and negligently hit

his jeep. As a result of this accident, passengers were injured and

out of which Ajay was succumbed to injuries. On this report, the

FIR No.01/2003 was lodged at concerned Police Station, against

the petitioner. After usual investigation, charge-sheet came to be

submitted against the petitioner in the Court concerned.

4. The Learned Magistrate framed charge against the petitioner

for offences under Sections 279 & 304-A of IPC and upon denial of

guilt by the accused, commenced the trial. During the course of

trial, as many as eight witnesses were examined and certain

documents were exhibited. Thereafter, an explanation was sought

from the accused-petitioner under Section 313 Cr.P.C. for which he

denied the same and exhibited certain documents. After hearing

the learned counsel for the accused petitioner and meticulous

appreciation of the evidence, learned Trial Judge has convicted the

accused for offence under Sections 279 & 304-A of IPC vide

judgment dated 06.04.2004 and sentenced him. Aggrieved by the

judgment of conviction, he preferred an appeal before the District

& Sessions Judge Jaisalmer, which was dismissed vide judgment

dated 10.08.2006. Both these judgments are under assail before

this Court in the instant revision petition.

5. Learned counsel Mr. L.D. Khatri, representing the petitioner,

at the outset submits that he does not dispute the finding of guilt

[2025:RJ-JD:13910] (3 of 4) [CRLR-731/2006]

and the judgment of conviction passed by the learned trial court

and upheld by the learned appellate court, but at the same time,

he implores that the incident took place in the year 2002. He had

remained in jail for about fifteen days after passing of the

judgment by the appellate Court. No other case has been reported

against him. He hails from a very poor family and belongs to the

weaker section of the society. He has been facing trial since the

year 2003 and he has languished in jail for some time, therefore,

a lenient view may be taken in reducing his sentence.

6. Learned Public Prosecutor though opposed the submissions

made on behalf of the petitioner but does not refute the fact that

the petitioner has remained behind the bars for about fifteen days

and except the present one no other case has been registered

against him.

7. Since the revision petition against conviction is not pressed

and after perusing the material, nothing is noticed which requires

interference in the finding of guilt reached by learned trial court,

this court does not wish to interfere in the judgment of conviction.

Accordingly, the judgment of conviction is maintained.

8. As far as the question of sentence is concerned, the

petitioner remained in jail for some time and he has been facing

the rigor for last 22 years. Thus, in the light of the judgments

passed by the Hon'ble Supreme Court in the cases of Haripada

Das Vs. State of West Bangal reported in (1998) 9 SCC 678

and Alister Anthony Pareira vs. State of Maharashtra

reported in 2012 2 SCC 648 and considering the circumstances

of the case, age of the petitioner, his status in the society and the

[2025:RJ-JD:13910] (4 of 4) [CRLR-731/2006]

fact that the case is pending since a pretty long time for which the

petitioner has suffered some time incarceration and the maximum

sentence imposed upon him is of one year as well as the fact that

he faced financial hardship and had to go through mental agony,

this court deems it appropriate to reduce the sentence to the term

of imprisonment that the petitioner has already undergone till

date.

9. Accordingly, the judgment of conviction dated 06.04.2004

passed by the learned Civil Judge (J.D.) & Judicial Magistrate

Jaisalmer, in Criminal Original Case No.26/2003 and the judgment

dated 10.08.2006 passed by the learned District & Sessions Judge

Jaisalmer, in Criminal Appeal No.13/2004 are affirmed but the

quantum of sentence awarded by the learned Trial Court is

modified to the extent that the sentence he has undergone till

date would be sufficient and justifiable to serve the interest of

justice. The fine amount is hereby maintained. Two months' time is

granted to deposit the fine before the trial court. In default of

payment of fine, the petitioner shall undergo one month's simple

imprisonment. The fine amount, if any, already deposited by the

petitioner shall be adjusted. The petitioner is on bail. He need not

to surrender. His bail bonds are cancelled.

10. The revision petition is allowed in part.

11. Pending applications, if any, are disposed of.

12. Record of the Courts below be sent back.

(MANOJ KUMAR GARG),J 22-Ishan/-

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