Patna High Court: Ahsanuddin Amanullah, J. disposed of the revision petition saying that the Court did not find any ground to condone such delay of over eleven years as there was absolutely no explanation that came from the petitioners.

The petitioners approached the Court under Sections 397 and 401 of the Code of Criminal Procedure, 1973, challenging the judgment dated 11-09-2006 passed in Criminal Appeal No. 41 of 2004, by the Additional Sessions Judge, FTC-II, Khagaria which upheld the judgment passed by the Additional Chief Judicial Magistrate, Khagaria in GR No. 726 of 1996.

The limitation for filing the present Revision Application had expired on 10-12-2006. The limitation was not condoned though the application was admitted for hearing as the application was filed defect free. The learned counsel for the petitioners submitted that being labourers, they had gone out of the State to earn their livelihood as the case filed was under bailable sections. The Counsel for the petitioners submitted that due to local rivalry, they have been falsely implicated and that the injuries were simple in nature.

After considering the averments made in the Interlocutory Application, the Court found that there was absolutely no explanation for such unexplained and inordinate delay of over 11 years except the fact that the case was filed under bailable sections, and under the garb of such reasoning the petitioners had gone outside the State for earning their livelihood and did not know about the present case and only after warrant was issued on 08.02.2018, they had taken steps for filing the present revision application.

The Court further held that the petitioners after lodging of the case had gone outside the State and had no knowledge about further proceeding is patently false, for the reason, that after the conviction, an appeal was filed on their behalf which has also stood dismissed. Thus, the conduct of the petitioners denotes sheer casualness on their part.

The Court found that the judgment passed by the trial Court as well as the Appellate Court was sound, and based on properly appreciated evidence. Thus, it does not find any ground to exercise its revisional jurisdiction. However, after taking into account the fact that the dispute arose due to grazing of cattle and the injury suffered was simple in nature, the Court held that since the petitioners had already undergone incarceration for over five months, the sentence needed to be modified.

In view of the above-noted facts, the instant petition was disposed of accordingly without interfering with the order of conviction but modifying the sentence of imprisonment to the period already undergone. [Bhagwan Yadav v. State of Bihar, 2019 SCC OnLine Pat 1490, decided on 29-08-2019]

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