SOM DUTT & ORS. versus THE STATE OF HIMACHAL PRADESH

Citation: [2022] 3 S.C.R. 1 · Decided: 04-04-2022 · Supreme Court of India · Bench: SANJIV KHANNA · Disposal: Case Partly allowed

Cited by 2 judgment(s) · see the full citation network in Lexace

Judgment (excerpt)

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   [2022] 3 S.C.R. 1
1
SOM DUTT & ORS.
v.
THE STATE OF HIMACHAL PRADESH
(Criminal Appeal No. 549 of 2022)
APRIL 04, 2022
[SANJIV KHANNA AND BELA M. TRIVEDI, JJ.]
Probation – Release on probation – Appellants convicted by
three courts below u/s.379 r/w s.34 IPC and sentenced to 3 months
SI – Revision filed before High Court – Dismissed – Challenge to –
Held: No interference warranted with concurrent findings of facts
recorded by the courts below – However, appellants granted benefit
of release on probation of good conduct u/s.361 CrPC r/w ss.3 and
4 of the Probation of Offenders Act having regard to the sentence
imposed by courts below, and as the appellants had no criminal
antecedents, and the Respondent (State) filed no objection to this –
Probation of Offenders Act, 1958 – ss.3 and 4 – Code of Criminal
Procedure, 1973 – ss. 360 and 361 – IPC – s.379 r/w s.34.
Partly allowing the appeals, the Court
HELD: Section 3 and 4 of the Probation of Offenders Act
empower the courts to release the offenders on probation of good
conduct in the cases and circumstances mentioned therein.
Similarly, Sections 360 and 361 of the Cr.P.C also empower the
courts to release the offenders on probation of good conduct in
the cases and circumstances mentioned therein. Hence, having
regard to sentence imposed by the courts below on the appellants
for the offence under Section 379 read with Section 34 of IPC,
and having regard to the fact there are no criminal antecedents
against the appellants, the court is inclined to give them the benefit
of releasing them on probation of good conduct. In that view of
the matter, while maintaining the conviction and sentence imposed
on the appellants, it is directed that the appellants shall be released
on probation of good conduct, on each of the appellants furnishing
a personal bond of Rs. 25,000/- with surety of the like amount,
and on further furnishing an undertaking to keep the peace and
good behaviour for a period of three years, to the satisfaction of
the concerned trial court. [Para 6][3-F-H; 4-A-B]
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SUPREME COURT REPORTS
[2022] 3 S.C.R.
CRIMINAL APPELLATE JURISDICTION : Criminal Appeal
No.549 of 2022.
From the Judgment and Order dated 06.08.2021 of the High Court
of Himachal Pradesh at Shimla in Criminal Revision No.149 of 2012.
Arvind Gupta, Amit Singh Chandel, Dr. Kamal Yash Sahwal, Mohit
Bidhuri, Ashish Kumar Sinha, Jaynath Sah, Advs. for the Appellants.
Manish Kumar, Vijay Kumar, Ms. Riya Soni, V. K. Shukla, Jayanta
Bhattacharyya, Ankit Verma, Ms. Archana Kumari, Ms. Shivangi Singh,
Rahul Gupta, Shashank Sharma, Ms. Beena, Ms. Saket Gautam, Satish
Kumar, Advs. for the Respondent.
The Judgment of the Court was delivered by
BELA M. TRIVEDI, J.
1. Special leave is granted.
2. The appellants (original accused) have assailed the order dated
06.08.2021 passed by the High Court of Himachal Pradesh, Shimla in
the Criminal Revision Petition No. 149 of 2012 filed by the appellants,
dismissing the same.
3. The appellants – accused were convicted by the Judicial
Magistrate First Class, Karsog, District Mandi Himachal Pradesh for
the offence under Section 379 read with Section 34 of IPC in the Criminal
Case No. 381 of 2009, and were directed to undergo simple imprisonment
for a period of three months and pay fine of Rs. 3000/- in default thereof,
to undergo further simple imprisonment for one month, vide the judgment
and order dated 20.01.2012. The said judgment was affirmed by the
Additional District and Sessions Judge, Mandi, camp at Karsog vide
judgment and order dated 08.06.2012 passed in Criminal Appeal No. 11
of 2012. Being aggrieved by the said order passed by the appeallate
Court, the appellants had preferred the Revision Petition being No. 149
of 2012, which came to be dismissed by the High Court of Himachal
Pradesh vide the impugned order dated 06.08.2021
4. As per the case of prosecution, on 18.09.2008, a Police party
was patrolling at the place Dungru Nallah, when one red colour Indigo
car came from Phegal road without having any number plate. The car
was stopped by the Police party. It was driven by Manoj Kumar alias
Manoj Kaushal (Accused no. 5 now deceased), and Bula Ram (Accused
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no.4) was sitting in the car. On being asked they told the Police party
that they were going to Sundernagar for remoulding the tyres of the
tractor which was being brought behind the car. A tractor trolly also
reached on the spot, which was being driven by Dalee

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