Lakma Ram vs State And Ors (2026:Rj-Jd:4358)
2026 Latest Caselaw 1071 Raj

Rajasthan High Court - Jodhpur

Lakma Ram vs State And Ors (2026:Rj-Jd:4358) on 22 January, 2026

Author: Farjand Ali

Bench: Farjand Ali

[2026:RJ-JD:4358]                      (2 of 6)                       [CRLR-19/2006]


      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
              S.B. Criminal Revision Petition No. 19/2006

Lakma Ram son of Shri Bhana Ji, by caste Mali, resident of Bera
Nimadiya, Sarhad Jalore Bera Bi, District Jalore.
                                                                     ----Petitioner
                                      Versus
1. The State of Rajasthan.
2. Pratapa Ram son of Uda Ji
3. Poonma Ram son of Uda Ji
4. Phusa Ram son of Pratapa Ram Ji
5. Bhagwana Ram son of Poonma Ram Ji
6. Bhoma Ram son of Dalla Ji
No.2 to 6 all by caste Mali, residents of Bera Nimadiya, District
Jalore.
                                                                   ----Respondent
                                Connected With
             S.B. Criminal Revision Petition No. 695/2006
1. Nenaram          son of Bhanaji, by caste Mali, Resident of Bera
Nimbadiya, District Jalore
2. Lakhma son of Bhanaji, by caste Mali, Resident of Bera
Nimbadiay, District Jalore
3. Mohanlal son of Bhanaji, by caste Mali, Resident of Bera
Nimbadiya, District Jalore
4. Sujaram son of Galbaji, by caste Mali, Resident of Bera
Nimadiya, District Jalore
(At present District Jail, Jalore)


                                                                     ----Petitioner
                                      Versus
State of Rajasthan
                                                                   ----Respondent


For Petitioner(s)           :     Ms. Pragya Thanvi, Amicus Curiae
                                  Mr. Vijay Purohit
For Respondent(s)           :     Mr. NS Chandawat, PP



                HON'BLE MR. JUSTICE FARJAND ALI

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[2026:RJ-JD:4358] (4 of 6) [CRLR-19/2006]

Order

22/01/2026

In S.B. Criminal Revision Petition No. 19/2006:-

1. Learned counsel Ms. Pragya Thanvi is hereby appointed as

Amicus Curiae to assist the Court on behalf of the petitioner under

the free legal aid scheme of Rajasthan State Legal Services

Authority. The remuneration to learned counsel shall be paid by

RSLSA as the per the rules.

2. The instant revision petition is dismissed in spirit of

compromise entered in between the parties.

In S.B. Criminal Revision Petition No. 695/2006:-

1. The instant criminal revision petition under Section 397/401

of the CrPC has been preferred by the petitioners being aggrieved

of the judgment dated 31.07.2006 passed by the learned Sessions

Judge, Jalore in Criminal Appeal No.01/2006, dismissing the

appeal preferred against the judgment dated 22.12.2005 passed

by the learned Chief Judicial Magistrate, Jalore in Criminal Case

No.283/2001 whereby they were convicted and sentenced to

suffer maximum one year's SI along with a fine of Rs.2,500/-

under Section 325/34 of IPC and lesser punishment for the other

offences under Sections 341 and 323 of IPC.

2. Learned counsel for the petitioners has submitted a

compromise deed in which it is averred that during the pendency

of the instant petition, the petitioners and the complainant/injured

parties have amicably settled their dispute. The parties have

verified the factum of compromise. It is also averred that during

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[2026:RJ-JD:4358] (6 of 6) [CRLR-19/2006]

the pendency of this petition, petitioner No.3 - Mohanlal S/o

Bhanaji, passed away. Therefore, the compromise, entered in

between the remaining petitioners, namely, Naina Ram, Lakhma

Ram and Suja Ram. The dispute has amicably been settled

between the parties and now there remains no controversy in

between them.

3. In view of the compromise entered in between the parties,

the instant revision petition is allowed. The judgment of conviction

and order of sentence passed by the learned trial Court and

affirmed by the learned Court of appeal are hereby quashed and

set aside. They are acquitted from the charges.

4. Record be sent back forthwith.

(FARJAND ALI),J 224-225 divya/-

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