RAM RATAN Vs STATE OF RAJASTHAN
Bench: AFTAB ALAM,R.M. LODHA, , ,
Case number: Crl.A. No.-001965-001965 / 2010
Diary number: 4215 / 2010
Advocates: JAIL PETITION Vs
IRSHAD AHMAD
NON-REPORTABLE IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1965 OF 2010 (Arising out of S.L.P. (Criminal) No.5386 of 2010)
Ram Ratan ….Appellant
Versus
State of Rajasthan ….Respondent
JUDGMENT
AFTAB ALAM, J.
1. Heard counsel for the parties.
2. Leave granted.
3. This appeal is directed against the judgment and order, dated August
27, 2009 passed by a learned single judge of the Rajasthan High Court in the
appellant’s appeal (Criminal Appeal No.1139 of 2006) from the judgment
and order of conviction and sentence passed against him by the trial court.
4. The Special Court, Kota, specified under the Scheduled Castes and the
Scheduled Tribes (Prevention of Atrocities) Act, 1989, by its judgment and
order dated October 16, 2006 in Sessions Case no.89 of 2006, convicted the
appellant under sections 307, 326 and 324 of the Penal Code and sentenced
him to rigorous imprisonment for 7 years and a fine of Rs.500 (in default 1
month’s simple imprisonment) under section 307, imprisonment for 5 years
and a fine of Rs.500 (in default 1 month’s simple imprisonment) under
section 326 and imprisonment for one year under section 324 of the Penal
Code. All the sentences were to run concurrently.
5. The High Court disposed of the appeal by a brief order that runs into
no more than four pages and a few lines in the paper book. On the first half
page the High Court stated the sections under which the appellant was
convicted and the sentences awarded to him for the respective offences.
Next, it very briefly stated about the prosecution case and the charge sheet
submitted by the police. It then, restated the sections under which the
appellant was convicted and the respective sentences given to him under
those sections by the trial court. In the next paragraph, it vaguely stated the
submissions made by the counsel for the appellant and in the two lines
thereafter, the submissions made by the public prosecutor. Then comes the
consideration of the matter by the court, which is as under all of six lines:
“I, after hearing the arguments of Learned Advocates of both the sides and perusing the facts and circumstances of this case, while confirming the order of conviction of the appellant and while keeping in the view the facts that this is his first offence and that he is not habitual offender, I think it justified to order 6 years’ rigorous imprisonment in place of 7 years’ rigorous imprisonment while maintaining rest of the judgment as it was.”
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6. After the above, the judgment concludes with the direction to the jail
officials that the appellant should be given the benefit of section 432 of the
Code keeping in view his conduct in the jail.
7. We feel sorry in reminding the High Court that an appeal under
section 374 of the Criminal Procedure Code is both on facts and law, and the
High Court hearing the appeal is the last court of facts. To put it mildly, the
High Court was rather cavalier in disposing of the appellant’s appeal in the
manner as seen above.
8. We may note here that even though no appeal against the High Court
judgment is preferred by the State, Mr. Irshad Ahmad, counsel appearing for
the State of Rajasthan was equally critical of the way the High Court did not
take into account the material evidences against the appellant.
9. For the aforesaid reasons, we are constrained to interfere in the matter.
The order of the High Court is set aside and the appellant’s appeal before the
High Court (single judge Criminal Appeal no.1139 of 2006) is restored to its
file for a fresh hearing and decision in accordance with law.
10. It is hoped and expected that the High Court will finally hear and
dispose of the appeal without any undue delay and preferably by the end of
this year. In case for any reason, the appeal is not disposed of by the end of
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the year, it will be open to the appellant to make a prayer for bail before the
High Court.
11. In the result the appeal is allowed but with no order as to costs.
……………………………..J (AFTAB ALAM)
………………………………J (R.M. LODHA)
New Delhi, October 8, 2010
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