CHHANNI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) Appellant calls in question legality of the order passed by a learned Single Judge of the Allahabad High Court, Lucknow Bench, Lucknow by which three appeals were disposed of rejecting the prayer made for modification of the judgment. Criminal Appeal No. 492 of 1981 was filed by the State of U.P. against the present appellant who had filed Criminal Appeal No.276 of 1981. Criminal Appeal No.541 of 1983 was filed by the State of U.P. against four other persons who had faced trial before the learned II Additional Sessions Judge, Unnao who directed acquittal of Mohan Lal, Bhagwati, Girish and Vinod Kumar who were respondents in Criminal Appeal No.541 of 1983 before the High Court. Appellant Chhanni was convicted for the offences punishable under Sections 304 Part II, 323/149 and 147 of the Indian Penal Code, 1860 (in short the IPC). He was sentenced to five years RI on the first count and six months RI and fine of Rs.250/- on the second count and one year RI on the third count. The High Court dismissed the appeal filed by the State against the acquittal of Mohan Lal and three others and the appeal for enhancement of sentences. So far as the appeal filed by present appellant is concerned, same was partly allowed. His conviction under Section 304 Part II IPC and the sentence thereunder was set aside, but he was convicted under Section 323 IPC and sentenced to undergo one year RI. His conviction under Section 323 read with Section 149 IPC for causing simple hurt to Raja Ram was altered to one under Section 323 IPC but the sentence was maintained for such conviction. His conviction under Section 147 IPC was set aside.

(3.) An application was filed by the appellant before the High Court which was numbered as Criminal Miscellaneous Application No.469 of 2006 for modification of the judgment and order dated 25.8.2004. Prayer was that he should be directed to be released on probation under Section 4 of the Probation of Offenders Act, 1958 (in short the Probation Act) or in the alternative under Section 360 of the Code of Criminal Procedure, 1973 (in short the Code). The High Court noted that there was no provision for permitting modification of an order and in fact the plea which was pressed into service was not urged before the High Court when the Criminal Appeal was heard. Accordingly the application was rejected.