Supreme Court - Daily Orders
Narendra Singh @ Mukesh @ Bhura vs The State Of Rajasthan on 28 February, 2022
Bench: Ajay Rastogi, Abhay S. Oka
1
ITEM NO.21 Court 13 (Video Conferencing) SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 7830/2021
(Arising out of impugned final judgment and order dated 04-10-2019
in DBCRA No. 55/2014 passed by the High Court Of Judicature For
Rajasthan At Jodhpur)
NARENDRA SINGH @ MUKESH @ BHURA Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN Respondent(s)
(FOR ADMISSION and I.R. and IA No.89327/2021-CONDONATION OF DELAY
IN FILING and IA No.89335/2021-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.89329/2021-EXEMPTION FROM FILING O.T. )
Date : 28-02-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s) A. Sirajudeen Sr. Adv.
Mr. Naresh Kumar, AOR
For Respondent(s) Mr. Anish Maheshwari, Adv
Mr. Yunus Malik, Adv
Mr. Aman Malik, Adv
Mr. Harsha Vinoy, Adv
Ms. Shubhi Bhardwaj, Adv
Mr. Milind Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
The petitioner is convicted for the offence punishable under Section 302 of the IPC by judgment dated 19.12.2013 of the learned Signature Not Verified trial court and sentenced to life imprisonment which shall be Digitally signed by NEETU KHAJURIA Date: 2022.03.02 17:45:48 IST Reason: extended to remainder of life, that came to be confirmed by the High Court on dismissal of appeal filed by the petitioner by 2 judgment impugned dated 04.10.2019.
Learned Counsel for the petitioner has made a limited submission before this Court which has been noticed by us in our order dated 06.10.2021, referred hereunder:-
“ Learned Senior Counsel appearing on behalf of the petitioner submits that while convicting the petitioner for offence punishable under Section 302 of the IPC, the Ld.Trial Judge has punished him with life imprisonment for the entire life span which according to the learned senior counsel is beyond jurisdiction of the Ld.Trial Judge and placed reliance on the judgment of this Court reported in 2016 (7) SCC 1.
Issue notice, for this limited purpose.” After we have heard the learned Counsel for the parties and taking note of the Constitution Bench judgment of this Court reported in 2016 (7) SCC 1, the sentence of life imprisonment which shall be extended to remainder of life passed by the learned trial court by judgment dated 19.12.2013 and confirmed by the High Court on dismissal of appeal stands modified with the sentence for imprisonment for life.
With these observations/clarifications, the Special Leave Petition stands disposed of.
Pending application(s), if any, shall stand disposed of.
(POOJA SHARMA) (BEENA JOLLY) COURT MASTER (SH) COURT MASTER (NSH)