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Bholaram And Ors vs State (2025:Rj-Jd:16328)
2025 Latest Caselaw 9489 Raj

Citation : 2025 Latest Caselaw 9489 Raj
Judgement Date : 27 March, 2025

Rajasthan High Court - Jodhpur

Bholaram And Ors vs State (2025:Rj-Jd:16328) on 27 March, 2025

Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
[2025:RJ-JD:16328]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                     S.B. Criminal Appeal No. 952/2005

1.     Bholaram S/o Magha Ram R/o Sujandesar, P.S. Ganga
Shahar, Bikaner.
2.     Kewalram S/o Gordhan R/o Sujandesar, P.S. Ganga Shahar,
Bikaner.
3.     Laxman S/o Salag Ram R/o Sujandesar, P.S. Ganga Shahar,
Bikaner.
4.     Ramchandra S/o Salagram R/o Sujandesar, P.S. Ganga
Shahar, Bikaner.
5.    Kanaram S/o Gordhan R/o Sujandesar, P.S. Ganga Shahar,
Bikaner.
6. Jhoomarmal S/o Salagram R/o Sujandesar, P.S. Ganga
Shahar, Bikaner.
7.    Rameshwarlal S/o Rawat Ram R/o Sujandesar, P.S. Ganga
Shahar, Bikaner.
8.    Vishnu S/o Maghram R/o Sujandesar now at Ludhiana, P.S.
Badi Habulal, District Ludhiana.
                                                                      ----Appellant
                                       Versus
State of Rajasthan
                                                                    ----Respondent


For Appellant(s)             :     Mr. B.S. Rathore
For Respondent(s)            :     Mr. K.S. Kumpawat, assistant to
                                   Mr. Deepak Chowdhary, GA-cum-AAG



           HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

27/03/2025

1. Instant criminal appeal has been filed by the appellants

against the judgment dated 16.12.2005 passed by learned

Additional Sessions Judge (Fast Track) No.1, Bikaner in Sessions

[2025:RJ-JD:16328] (2 of 5) [CRLA-952/2005]

Case No.156/2003 by which the learned Judge convicted and

sentenced the appellants for offences as under:-

       Offence            Sentence                 Fine           Sentence in
                                                                 default of fine
307 IPC (App. No.3 7 years' RI                  Rs.1,000/-        3 months' SI
& 7)
307/149 IPC (App. 5 years' RI                   Rs.1,000/-        3 months' SI
No.1, 2, 4, 5, 6 &
8)
148 IPC                  2 years' SI                 -                  -
323/149 IPC              6 months' SI                -                  -
324/149 IPC              1 year SI                   -                  -


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

period spent in judicial custody shall be adjusted in the original

imprisonment.

3. Brief facts of the case are that on 30.09.1996, statement of

injured Lakhuram were recorded by Police at PBM Hospital,

Bikaner wherein he stated that on the preceding night he was

sleeping at his house. At about 01:30 AM his nephew woke him up

and informed that the present petitioners were abusing him. Upon

this, he went outside his house where all the petitioners were

armed with deadly weapons like pistol, lathi, knife, etc. Thereafter,

they started shouting and with an intention to kill him, Laxman &

Rameshwar fired pistol and other accused also assaulted the

complainant and his brothers. Upon intervention from neighbours,

the accused persons fled away from the place of incident. On this

report, Police registered a case against the accused appellants and

started investigation.

[2025:RJ-JD:16328] (3 of 5) [CRLA-952/2005]

4. On completion of investigation, police filed challan against

the accused-appellants. Thereafter, the trial court framed charges

against the accused-appellants as under:-

(i) Bholaram - under Sections 147, 148, 307/149, 326, 323 (in

alternate 323/149) & 324 (in alternate 324/149) of IPC.

(ii) Rameshwarlal & Laxman - under Sections 148, 307/149,

326/149, 323 (in alternate 323/149) & 324 (in alternate 324/149)

of IPC.

(iii) Ramchandra, Kanaram, Vishnu, Kevalram & Jhumarlal - under

Sections 148, 307, 326/149, 323 (in alternate 323/149) & 324 (in

alternate 324/149) of IPC.

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

as 21 witnesses in support of its case and also exhibited some

documents. Thereafter, statements of the accused-appellants were

recorded under section 313 Cr.P.C.

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

impugned judgment dated 16.12.2005 convicted and sentenced

the appellants for the offences as aforesaid. Hence, this criminal

appeal.

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

submits that he does not challenge the finding of conviction but

since the occurrence is related to the year 1996 and the accused

appellants Laxman has so far suffered a sentence of about 7

months, Rameshwar has so far suffered a sentence of about 8

months & 4 days, Ramchandra has so far suffered a sentence of

about 2 months & 9 days, Kana Ram has so far suffered a

sentence of about 13 months & 5 days, Jhumarlal has so far

suffered a sentence of about 2 months & 10 days, Bhola Ram has

[2025:RJ-JD:16328] (4 of 5) [CRLA-952/2005]

so far suffered a sentence of about 2 months & 3 days, Kewal Ram

has so far suffered a sentence of about 1 month & 20 days and

Vishnu has so far suffered a sentence of about 1 month out of

total sentence of 7 years' R.I., therefore, it is prayed that the

sentence awarded to the appellants for the aforesaid offences may

be reduced to the period already undergone by them.

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

the submissions made by the learned counsel for the appellants.

The learned Public Prosecutor submitted that there is neither any

occasion to interfere with the sentence awarded to the accused

appellants 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 trial court regarding

conviction of the accused-appellants.

10. Undisputedly, the occurrence relates back to year 1996 and,

the appellants have so far undergone a considerable period of

incarceration, out of total sentence of seven years' R.I., and have

also suffered the mental agony and trauma of protracted trial.

Thus, looking to the over-all circumstances and the fact that the

appellants have remained behind the bars for a considerable time,

it will be just and proper if the sentence awarded by the trial court

for offences under Sections 307, 307/149, 148, 323/149 &

324/149 of IPC is reduced to the period already undergone by the

appellants.

11. Accordingly, the appeal is partly allowed. While maintaining

the appellants' conviction for offences under Sections 307,

307/149, 148, 323/149 & 324/149 of IPC, the sentence awarded

[2025:RJ-JD:16328] (5 of 5) [CRLA-952/2005]

to them for the said offences is hereby reduced to the period

already undergone. The fine imposed by the trial court is hereby

maintained. The amount of fine imposed by the trial Court, if not

already deposited by the appellants, then two months' time is

granted to deposit the fine amount before the trial Court. In

default of payment of fine, the appellants shall undergo one

month S.I. The appellants are on bail. They need not surrender.

Their bail bonds are discharged.

12. Record, if received, be sent back forthwith.

(MANOJ KUMAR GARG),J 236-Rashi/-

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