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Sampatiya vs State Of Rajasthan (2025:Rj-Jd:24942)
2025 Latest Caselaw 10053 Raj

Citation : 2025 Latest Caselaw 10053 Raj
Judgement Date : 22 May, 2025

Rajasthan High Court - Jodhpur

Sampatiya vs State Of Rajasthan (2025:Rj-Jd:24942) on 22 May, 2025

Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
[2025:RJ-JD:24942]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
            S.B. Criminal Revision Petition No. 1105/2024

1.       Sampatiya S/o Shankariya, Aged About 52 Years, R/o
         Jawasiya Kheda, P.s. Hamirgarh, Dist. Bhilwara
2.       Bhanwariya S/o Kaliya, Aged About 53 Years, R/o
         Jawasiya Kheda, P.s. Hamirgarh, Dist. Bhilwara
          (Both the petitioners at Present Lodged In Jail, Bhilwara)
                                                                  ----Petitioners
                                    Versus
State Of Rajasthan, Through Pp                                   ----Respondent


For Petitioner(s)         :     Mr. Javed Khan
For Respondent(s)         :     Mr. Pawan Kumar Bhati, PP


      HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment 22/05/2025

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

challenge has been made to the order dated 27.01.2020 passed

by learned Special Judge, SC/ST (Prevention of Atrocities) Act

Cases, Bhilwara in Criminal Appeal No.45/2019 whereby the

learned appellate Court dismissed the appeal filed against the

judgment of conviction dated 07.02.2014 passed by the learned

Judicial Magistrate-I (East), Bhilwara in Regular Criminal Case

No.129/2013 by which the learned trial Judge convicted and

sentenced the petitioners as under:-

Offence                Sentence                   Fine            Sentence in
                                                                 default of fine
Section 458 IPC      3 years' R.I.           Rs.1,000/-            10 days' SI
Section 324 IPC      1½ year's R.I.            Rs.500/-            05 days' SI

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

period spent in police custody & judicial custody shall be adjusted

in the original imprisonment.

3. The gist of the prosecution story is that on 27.06.1998,

complainant Smt. Noji submitted an oral complaint at Police

[2025:RJ-JD:24942] (2 of 4) [CRLR-1105/2024]

Station Hamirgarh inter alia alleging that in the preceding night at

about 2 AM she was sleeping along with his family members in

their house. At that time, someone snatched her nose pin due to

which she woke up and saw present petitioners standing near her

bed and snatched her neck chain. One of them made a knife blow

on her hand and ran away. 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

petitioners for offences under Sections 457, 380 & 324 of IPC and

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

the course of trial, as many as 12 witnesses were examined and

some documents were exhibited. Thereafter, an explanation was

sought from the accused-petitioners under Section 313 Cr.P.C. for

which they denied the same. Then, after hearing the learned

counsel for the parties and meticulous appreciation of the

evidence, learned Trial Judge has convicted the accused

petitioners for offences under Section 458 & 324 of IPC vide

judgment dated 07.02.2014 and sentenced them as mentioned

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

appeal before the appellate Court, which was dismissed vide

judgment dated 27.01.2020. Both these judgments are under

assail before this Court in the instant revision petition.

5. Learned counsel Mr. Javed Khan, representing the

petitioners, 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

[2025:RJ-JD:24942] (3 of 4) [CRLR-1105/2024]

year 1998. The accused-petitioner No.1 Sampaiya had remained

in jail for about 11 months & 13 days and accused-petitioner No.2

Bhanwariy had remained in jail for about 11 months & 7 days after

passing of the judgment by the appellate court. No other case has

been reported against them. They hail from a very poor family and

belong to the weaker section of the society. They are facing trial

since the year 1998 and they have languished in jail for some

time, therefore, a lenient view may be taken in reducing their

sentence.

6. Learned public prosecutor though opposed the submissions

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

the petitioners have remained behind the bars for

abovementioned time period and except the present one no other

case has been registered against them.

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

petitioners remained in jail for some time and they are facing the

rigor for last 27 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, their status in the society and the fact that

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

[2025:RJ-JD:24942] (4 of 4) [CRLR-1105/2024]

petitioners are in judicial custody and the maximum sentence

imposed upon them is of three years as well as the fact that they

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 petitioners have already undergone till

date.

9. Accordingly, the judgment of conviction and sentence dated

27.01.2020 passed by learned Special Judge, SC/ST (Prevention

of Atrocities) Act Cases, Bhilwara in Criminal Appeal No.45/2019

and the judgment dated 07.02.2014 passed by the learned

Judicial Magistrate-I (East), Bhilwara in Regular Criminal Case

No.129/2013 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.

10. The accused-petitioners are in custody and shall be released

forthwith after depositing the fine amount, if not required in any

other case. In default of payment of fine, the petitioners shall

undergo fifteen days' S.I.

11. The revision petition is allowed in part. Pending applications,

if any, are disposed of. Record of the Courts below be sent back.

(MANOJ KUMAR GARG),J 96-Rashi/-

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