Patna High Court - Orders
Chhotelal Prasad & Ors vs The State Of Bihar on 11 September, 2017
Author: Arun Kumar
Bench: Arun Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Revision No.535 of 2017
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1. Chhotelal Prasad, Son of Late Gopi Prasad,
2. Shivjee Prasad, Son of Late Pannalal Prasad,
3. Raj Kumar, Son of Chhotelal Prasad,
4. Raj Kapoor, Son of Chhotelal Prasad, All Resident of Village- Amodai,
P.S.- Ramgarhwa, District- East Champaran.
.... .... Petitioners
Versus
The State of Bihar
.... .... Respondent
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Appearance :
For the Petitioner/s : Mr. Shakil Ahmad Khan
For the Respondent/s : Mr. Sri Arun Kumar
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CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR
ORAL ORDER
5 11-09-2017The pet i t i oner s have f i l ed t hi s r evi si on appl i cat i on agai nst t he or der /j udgment dat ed 17.2.2017 passed by t he l ear ned Sessi ons Judge, East Champar an, Mot i har i , wher eby he has uphel d t he convi ct i on of t he pet i t i oner s under Sect i on 323 of t he I ndi an Penal Code passed by SDJM Raxaul at Mot i har i i n Tr i al No. 3296 of 2014 ar i si ng out of Ramgar hwa PS Case No. 74 of 2009, hol di ng al l of t hem gui l t y f or such of f ence and sent enci ng t hem t o pay a f i ne of Rs. 1000/- each and in def aul t in payment of f i ne to under go si mpl e i mpr i sonment f or t hr ee mont hs. However , t he quant um of f i ne was r educed t o Rs. 500/- by t he appel l at e cour t . Patna High Court CR. REV. No.535 of 2017 (5) dt.11-09-2017 2
Lear ned Counsel appear i ng on behal f of t he pet i t i oner s submi t s t hat it was a case of si mpl e assaul t by f i st s and sl aps due to di sput e over i r r i gat i on of l and. I t i s t he f i r st of f ence commi t t ed by t he pet i t i oner but no benef i t of Sect i on 360 of t he Code of Cr i mi nal Pr ocedur e or Sect i on 4 of t he Pr obat i on of Of f ender s Act was gi ven ei t her by t he t r i al cour t or t he appel l at e cour t .
The j udgment of t he t r i al cour t r eveal s t hat i t was t he f i r st of f ence of t he pet i t i oner s but no r eason i s assi gned i n t he j udgment f or not gi vi ng t he benef i t of r el easi ng t hem on pr obat i on of good conduct as i t i s r equi r ed t o be done under Sect i on 361 of t he Code of Cr i mi nal Pr ocedur e. I t i s a case of si mpl e assaul t by f i st s and sl aps over a di sput e r el at i ng t o i r r i gat i on of a f i el d. Bot h si des ar e r esi dent s of t he same pl ace. In vi ew of Sect i on 360 of t he Code of Cr i mi nal Pr ocedur e when any per son not under t went y-one year s of age i s convi ct ed of an of f ence puni shabl e wi t h f i ne onl y or wi t h i mpr i sonment f or a t er m of seven year s or l ess and no pr evi ous convi ct i on i s pr oved agai nst t he of f ender , t he cour t consi der i ng hi s age, char act er or Patna High Court CR. REV. No.535 of 2017 (5) dt.11-09-2017 3 ant ecedent s of t he of f ender and t he ci r cumst ances under whi ch t he of f ence was commi t t ed and f i nd i t expedi ent t hat t he of f ender shoul d be r el eased on pr obat i on of good conduct , t he cour t i s r equi r ed t o r ecor d t hat i n st ead of sent enci ng hi m at once t o any puni shment , di r ect f or hi s r el ease on ent er i ng i nt o a bond, wi t h or wi t hout sur et i es t o keep peace and be of good behavi our but t he t r i al cour t or t he appel l at e cour t di d not assi gn any r eason f or not r el easi ng t he accused per sons in vi ew of Sect i on 360 of t he Code of Cr i mi nal Pr ocedur e.
Consi der i ng t he nat ur e of t he of f ence, char act er of t he accused per sons and al so no pr evi ous convi ct i on i s pr oved agai nst t hem so i n st ead of gi vi ng t hem any subst ant i ve puni shment t hey ar e di r ect ed t o be r el eased on pr obat i on of good conduct on ent er i ng i nt o a bond of Rs.10,000/- (t en t housand) wi t h t wo sur et i es of t he l i ke amount each f or a per i od of t hr ee year s and i n t he meant i me t hey ar e di r ect ed t o keep peace and be of good behavi our ot her wi se t hey woul d be di r ect ed t o r ecei ve sent ence i n case of br each of such condi t i on.
Wi t h t he above modi f i cat i on i n t he sent ence Patna High Court CR. REV. No.535 of 2017 (5) dt.11-09-2017 4 t hi s r evi si on appl i cat i on st ands di sposed of .
(Arun Kumar, J.) Snkumar/-
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