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Bheru Puri vs State (2025:Rj-Jd:24330)
2025 Latest Caselaw 9874 Raj

Citation : 2025 Latest Caselaw 9874 Raj
Judgement Date : 20 May, 2025

Rajasthan High Court - Jodhpur

Bheru Puri vs State (2025:Rj-Jd:24330) on 20 May, 2025

Author: Farjand Ali
Bench: Farjand Ali
[2025:RJ-JD:24330]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
            S.B. Criminal Revision Petition No. 1300/2007

Bheru Puri S/o Mohanpuri, aged about 45 years, R/o Sindhi
Colony, Vijainagar, Tehsil Masuda, District Ajmer
(present at sub-jail Gulabpura)
                                                                      ----Petitioner
                                    Versus
State of Rajasthan
                                                                    ----Respondent


For Petitioner(s)         :     Mr. Sudhir Saruparia
For Respondent(s)         :     Mr. SS Rathore, PP



                HON'BLE MR. JUSTICE FARJAND ALI

Order

20/05/2025

1. The instant revision petition is directed against judgment of

conviction and order of sentence dated 22.05.2007 passed by

learned ACJM, Gulabpura in Case No.74/2003 as well against the

judgment of Court of Appeal dated 21.11.2007 whereby the

conviction and order of sentence was affirmed. The petitioner was

was convicted as described in the table below:-

Conviction under Punishment for Fine in Rs. Section 279 of IPC Six months S.I. Rs.1,000/- and in case of default 15 days' S.I. 337 of IPC One month S.I. Rs.500/- and in case of default 7 days' S.I. 304-A of IPC Two years S.I. Rs.5,000/- and in case of default 3 months' S.I.

[2025:RJ-JD:24330] (2 of 4) [CRLR-1300/2007]

2. I have heard learned counsel for the parties and gone

through the record of the case. As per the story narrated in the

FIR Exhibit-P1 lodged at the instance of Bhagwat Singh PW-1, an

accident took place in which a passenger bus hit a van coming

from the side of Gulabpura. The driver of the bus fled away from

the spot soon after the incident, before the arrival of PW-1

Bhagwat Singh. The van driver and his wife were in the van and

were immediately evacuated to the nearest hospital, where,

during treatment Bhanwar Singh succumbed to injuries received

by him and the victim sustained injuries.

3. During investigation, the petitioner was arrested and after

proceeding, he was charge-sheeted for committing offences under

Sections 279, 337 and 304-A of of IPC. After taking cognizance

and framing of charges, the trial commenced, and eight witnesses

were examined in the trial. The main thrust of the case wholly and

majorly depends on the testimony of PW-1 Bhagwat Singh. In his

own oath statement, he stated about the manner of accident. As

per him, he and one other person were riding cycle on the road.

He saw a bus coming from village Lamba at high speed and hitting

the van. After hitting the vehicle, the driver ran away from spot

before they reached. They noticed the van driver and his wife in

an injured condition in the van. Neither does he allege who was

driving the vehicle or whether the vehicle was being driven rashly

or negligently, or as a necessary consequence of which the

incident took place resulting in the death of one and injury to

other.

4. PW-2, Bharat Singh recites the same things as stated by PW-

1 Bhagat Singh. He is oblivion about the driver of the bus who hit

[2025:RJ-JD:24330] (3 of 4) [CRLR-1300/2007]

the van. PW-3 Shyam Singh reached later after the accident. PW-4

Bheru Lal was also not present when the accident took place. He

reached the spot after a while. PW-5 Shankar Singh investigated

the matter and obviously knows nothing about the manner of

accident and the person who was driving the vehicle because he

simple collected the evidence and was not a witness of fact. PW-6

Pukhraj examined the vehicle about its mechanical condition and

has no nexus with the core question as to who was driving the

vehicle. PW-7 Dr. Rajendra prepared injury report of victim Lali,

and this is not a disputed question as to whether Lali received

injuries or not in the accident. PW-8 Durga Lal when examined in

the trial, in an unambiguous term stated that he knows nothing as

to who was driving the bus which allegedly hit the van. No other

evidence has been brought on record on behalf of the prosecution.

5. I have also gone through the document relied upon by the

prosecution, which are Exhibits P-1 to P-12, but there is no

material strong enough to indicate the guilt of the petitioner as

the accused who was driving the vehicle at the relevant point of

time.

6. In cases of vehicular accident where accused is tried for

accusation under Sections 279, 337 & 304-A of IPC, it is

imperative upon the prosecution to prove the fact beyond

reasonable doubt by producing clinching and direct evidence to

the effect that the accused was driving the vehicle and he drove

the vehicle either rashly or negligently, and as a necessary

consequence of which the accident occurred and either death or

injuries were caused to the victim.

[2025:RJ-JD:24330] (4 of 4) [CRLR-1300/2007]

7. Here in this case, the prosecution has miserably failed to

substantiate the charge, more particularly the above two aspects

which has been mentioned in the preceeding lines of this

paragraph. Neither the learned trial court nor the Court of Appeal

bothered to examined as to whether the petitioner was the same

person who was driving the vehicle at the relevant point of time

resulting in death and injury. Simply because the petitioner was

booked by the police and then charge-sheeted, it cannot be

presumed that he was the same person who drove the vehicle

rashly or negligently.

8. In view of the above, the petitioner succeeds. The judgment

of conviction passed by the Court of first instance and the Court of

Appeal are not sustainable in the eye of law since the material

evidence is not brought on record to bring home the guilt of the

petitioner under Sections 279, 337 and 304-A IPC.

9. Accordingly, the instant petition is allowed. Both the

judgments dated 22.05.2007 and 21.11.2007 passed by learned

ACJM, Gulabpura and ADJ Gulabpura, District Bhilwara

respectively are hereby set aside. The petitioner is acquitted from

the charges. His bail bonds are canceled. The petitioner is not in

jail, therefore, he need not to surrender.

10. Record be send back forthwith.

(FARJAND ALI),J 13-chhavi/-

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