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Pabu Singh vs State (2025:Rj-Jd:24867)
2025 Latest Caselaw 10013 Raj

Citation : 2025 Latest Caselaw 10013 Raj
Judgement Date : 21 May, 2025

Rajasthan High Court - Jodhpur

Pabu Singh vs State (2025:Rj-Jd:24867) on 21 May, 2025

Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
 [2025:RJ-JD:24867]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
              S.B. Criminal Revision Petition No. 641/2006
  Pabu Singh S/o Uttam Singh, Resident of Mulana, District
  Barmer, Rajasthan.
  (Lodged at Sub-Jail, Balotra)
                                                                    ----Petitioner
                                     Versus
  State of Rajasthan, through Public Prosecutor
                                                                  ----Respondent


 For Petitioner(s)         :     Mr. Manoj Rao
                                 Mr. Bhagat Dadhich
 For Respondent(s)         :     Mr. Deepak Choudhary, GA-cum-AAG
                                 Mr. P.K. Bhati, PP


           HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

21/05/2025

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

challenge has been made to the order dated 20.07.2006 passed

by learned Additional Sessions Judge, Fast Track, Balotra, District

Barmer, in Criminal Appeal No.10/2006 (09/2006) whereby the

learned appellate Court dismissed the appeal filed against the

judgment of conviction dated 19.02.2006 passed by the learned

Additional Chief Judicial Magistrate, Barmer, in Criminal Case

No.687/2000 by which the learned trial Judge convicted and

sentenced the petitioner as under:-

Offence                  Sentence                  Fine            Sentence in
                                                                  default of fine
Section 279 IPC       6 months' S.I.            Rs.500/-           15 days' S.I.
Section 304A IPC      1 year's S.I.            Rs.1,000/-         1 month's S.I.
Sec.184, 132/187 &        ---                   Rs.500/-           15 days' S.I.
134/187 of M.V. Act

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

period spent in judicial custody shall be adjusted in the original

imprisonment.

[2025:RJ-JD:24867] (2 of 4) [CRLR-641/2006]

3. The gist of the prosecution story is that on 13.01.1999,

complainant Bankaram gave a written report to the Police Station

to the effect that at one Chunaram was waiting for a bus at bus

stand. While he was crossing the road, he was hit by a tanker

registered as GJ-8-U-1083, which was being driven by the present

petitioner in a very rash and negligent manner. Chunaram was

taken to Dhorimanna for treatment, but he succumbed to injuries.

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.

4. The Learned Magistrate framed charge against the petitioner

for offences under Sections 279 & 304-A of IPC and Sections 184,

132/184 & 134/187 of Motor Vehicles Act and upon denial of guilt

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

many as 09 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 convicted the accused for offence under

Sections 279 & 304A of IPC and Sections 184, 132/184 & 134/187

of Motor Vehicles Act vide judgment dated 19.02.2006 and

sentenced him as mentioned above. Aggrieved by the judgment of

conviction, he preferred an appeal before the Additional Sessions

Judge which was dismissed vide judgment dated 20.07.2006. Both

these judgments are under assail before this Court in the instant

revision petition.

[2025:RJ-JD:24867] (3 of 4) [CRLR-641/2006]

5. Learned Counsel Mr. Bhagat Dadhich, representing the

petitioner, at the outset submits that he does not dispute the

finding of guilt 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 1999. He had remained in jail for two months sixteen 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 1999 and he has languished in jail

for some time, therefore, a lenient view may be taken in reducing

his sentence.

6. Learned Additional Advocate General 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 76

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 is facing the rigor

for last 26 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

[2025:RJ-JD:24867] (4 of 4) [CRLR-641/2006]

2012 2 SCC 648 and considering the circumstances of the case,

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

20.07.2006 passed by learned Additional Sessions Judge, Fast

Track, Balotra, District Barmer, in Criminal Appeal No.10/2006

(09/2006) & the judgment dated dated 19.02.2006 passed by the

learned Additional Chief Judicial Magistrate, Barmer, in Criminal

Case No.687/2000 is 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 imposed

by the trial Court is hereby maintained. Two months' time is granted

to deposit the fine amount before the trial Court. In default of

payment of fine, the petitioner shall undergo one month S.I. 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 22-GKaviya/-

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