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Surja Ram vs State (2025:Rj-Jd:14152)
2025 Latest Caselaw 8900 Raj

Citation : 2025 Latest Caselaw 8900 Raj
Judgement Date : 17 March, 2025

Rajasthan High Court - Jodhpur

Surja Ram vs State (2025:Rj-Jd:14152) on 17 March, 2025

Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
[2025:RJ-JD:14152]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
            S.B. Criminal Revision Petition No. 1307/2007

Surja Ram S/o Rekha Ram, B/c Jaat, Aged 62 years, R/o Ringas,
Tehsil Shri Madhopur, District Sikar.
                                                                    ----Petitioner
                                     Versus
State of Rajasthan
                                                                  ----Respondent


For Petitioner(s)          :     Ms. Rekha Sankhla for
                                 Mr. Hastimal Saraswat
For Respondent(s)          :     Mr. Deepak Choudhary, AAG assisted
                                 by Mr. KS Kumpawat



          HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

17/03/2025

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

challenge has been made to the order dated 22.08.2007 passed

by the learned Additional Session Judge, Sujangarh, District Churu

in Criminal Appeal No.12/2007 (12/1999) whereby the learned

appellate Court partly allowed the appeal filed against the

judgment of conviction dated 19.07.1999 passed by the learned

Civil Judge (Jr. Div.) & Judicial Magistrate, First Class, Sujangarh,

in Criminal Case No.232/1990 and while setting aside the

conviction of the petitioner for offence under Section 3/181 of MV

Act, affirmed his conviction for offence under Sections 279, 304A

IPC. Details of the sentence is as under :-

Offence               Sentence
Sec. 279 IPC         6 months SI and fine of Rs.500/-, in default of
                     payment of fine to further undergo 15 days SI
Sec. 304A IPC        2 years SI and fine of Rs.2,000/- in default of
                     payment of fine to further undergo 15 days SI



 [2025:RJ-JD:14152]                     (2 of 4)                          [CRLR-1307/2007]



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

period spent in judicial custody shall be adjusted in the original

imprisonment.

3. The gist of the prosecution story is that on 10.05.1990,

complainant Tolaram gave an oral information to SHO, PS Sandwa

to the effect that a private bus bearing No.RJP 1355 coming from

Nokha side in a rash and negligent manner, hit his nephew

Dharmaram. As a result of which, Dharmaram died. Upon the

aforesaid report, an FIR was registered and 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, 304A IPC & 3/181 of MV Act and

upon denial of guilt by the accused, commenced the trial. During

the course of trial, as many as 10 witnesses were examined and

some 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 then, 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, 304A of IPC & 3/181 of MV Act vide

judgment dated 19.07.1999 and sentenced him as mentioned

above. Aggrieved by the judgment of conviction, he preferred an

appeal before the Additional Sessions Court, which was partly

allowed vide judgment dated 22.08.2007. Both these judgments

are under assail before this Court in the instant revision petition.

5. Learned counsel appearing for the petitioner, at the outset

submits that he does not dispute the finding of guilt and the

[2025:RJ-JD:14152] (3 of 4) [CRLR-1307/2007]

judgment of conviction passed by the learned trial court and

modified by the learned appellate court, but at the same time, he

implores that the incident took place in the year 1990. He had

remained in jail for about five months 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 was 46 years old at the time of

incident, now, he is aged about 81 years and has been facing trial

since the year 1990 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 five months

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 35 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:14152] (4 of 4) [CRLR-1307/2007]

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

petitioner has suffered incarceration for some days and the

maximum sentence imposed upon him is of two years 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 and sentence dated

19.07.1999 passed by the learned J Civil Judge (Jr. Div.) & Judicial

Magistrate, First Class, Sujangarh in Criminal Case No.232/1990

and the judgment dated 22.08.2007 passed by the learned

Additional Session Judge, Sujangarh, District Churu in Criminal

Appeal No.12/2007 (12/1999) are affirmed but the quantum of

sentence awarded by the courts below for offence under Sections

279, 304A IPC 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 amount before the trial

court. The fine amount, if any, already deposited by the petitioner

shall be adjusted. If the petitioner fails deposit the fine amount,

he shall undergo the default sentence. The petitioner is on bail. He

need not 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 171-MS/-

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