IN THE HIGH COURT OF PUNJAB & HARYANA 

AT CHANDIGARH  

                    CRR-2697-2025 (O&M) 

Reserved On: 30.10.2025 

Pronounced On: 14.11.2025 

Lakshay Jain                         ...Petitioner(s)  

VERSUS 

State of Punjab and another                 ...Respondent(s)    

CORAM :  HON'BLE MR. JUSTICE  VINOD S. BHARDWAJ 

Present :-  Mr. Amit Khari, Advocate for the petitioner.  

    Mr. Saurav Verma, Addl. A.G, Punjab. 

    Mr. Ketan Chopra, Advocate for respondent no. 2 

VINOD S. BHARDWAJ, J.   

    The instant criminal revision petition has been preferred against 

the judgment and order of sentence dated 17.10.2018 passed by the Judicial 

Magistrate First Class, Ludhiana, whereby the revisionist-petitioner has been 

convicted and sentenced as under:- 

Name of 

convict 

Offence under 

Section   

Sentence  

Lakshay 

Jain 

279 IPC  R.I. for a period of 03 months 

304-A IPC  Rigorous imprisonment for two years and 

fine of Rs.100/- and in default thereof to 

further undergo rigorous imprisonment for 

a period of 15 days. 

CRR-2697-2025 (O&M)          -2- 

337 IPC  Rigorous imprisonment for six months and 

fine of Rs.100/- and in default thereof to 

further undergo rigorous imprisonment for 

a period of 15 days. 

      All the sentences ordered to run concurrently. 

2.

Further challenge is made also to the judgment dated 30.09.2025 

passed by the Additional Sessions Judge, Ludhiana, vide which appeal filed 

by the petitioner has been dismissed.  

3.

Briefly stated, the facts of the case are that on 23.06.2014, SI 

Manjit Singh received a ruqa from Police Station Division No. 3 regarding 

the admission of one Chander Kanta at CMC Hospital, who had sustained 

injuries in a roadside accident. Upon receiving the ruqa, SI Manjit Singh met 

the patient’s son, Ravi Kumar, who disclosed that the accident had occurred 

in front of the PSPCL office outside Chhauni Mohalla near Shiv Mandir. 

Subsequently, the ruqa was sent to Police Station Salem Tabri. On 24.06.2014 

and 25.06.2014, SI Balkar Singh, along with the police party, visited CMC 

Hospital and moved an application for recording the statement of Chander 

Kanta; however, the attending doctor declared her unfit to make a statement. 

On 28.06.2014, the complainant Ravi Kumar recorded his statement before 

the  Investigating  Officer,  stating  that  on  22.06.2014,  he  and  his  mother, 

Chander Kanta, were returning home from Chand Cinema on his motorcycle 

bearing registration number PB10BX-9697 (make Platina). At about 7:45 PM, 

CRR-2697-2025 (O&M)          -3- 

  when they reached near the PSPCL office adjacent to Shiv Mandir, a car 

bearing registration number PB10BP-1501 came from behind at high speed, 

being driven rashly and negligently, and struck their motorcycle. As a result, 

both he and his mother fell onto the road, sustaining injuries. The nearby 

public gathered, and both were taken to CMC Hospital in the said car. The 

driver of the car fled from the spot thereafter. Later, the complainant came to 

know that the name of the accused driver was Lakshay Jain. The accident was 

alleged to have occurred due to the rash and negligent driving of the said 

accused. 

4.

On the basis of aforesaid statement, FIR in the present case was 

registered  and  investigation  conducted.  The  spot  was  inspected;  site  plan 

prepared; statements of witnesses recorded and various documents were taken 

into police possession.  

5.

On completion of investigation, final report under Section 173 

Cr.P.C. was filed in the Court and documents were supplied to the accused-

petitioner free of costs.  

6.

Finding a prima facie case having been made out, the petitioner 

was chargesheet for the commission of offence punishable under Sections 

279, 337, 427 and 304-A of the Indian Penal Code, 1860. 

7.

In order to substantiate its case, the prosecution examined nine 

witnesses, namely PW-1 HC Ranjit Singh, PW-2 Rishi Kumar Chopra, PW-

3 Ravi Kumar (complainant), PW-4 Baljinder Singh, Steno, Office of the 

State Transport Commissioner, Punjab, Chandigarh, PW-5 HC Sukhdarshan 

CRR-2697-2025 (O&M)          -4- 

  Singh, PW-6 SI Balkar Singh, PW-7 Baljinder Singh, Steno-Typist, RTO 

Branch, Ludhiana, PW-8 Dr. Ramandeep Kaur, and PW-9 Dr. Paul Sudhakar 

John of CMC Hospital, Ludhiana. 

8.

HC  Ranjit  Singh  (PW-1)  deposed  that  during  patrolling  on 

03.07.2014 with ASI Balkar Singh, a Swift car was stopped on suspicion at 

Old Sabzi Mandi, Ludhiana. The driver, identified as Lakshay Jain, was found 

to be wanted in FIR No. 128 dated 28.06.2014 at Police Station Salem Tabri 

for further investigation. 

9.

Further, prosecution examined PW-2 Rishi Kumar Chopra who 

deposed that on 22.06.2014, his elder brother, Ravi Chopra, was riding a 

motorcycle (PB10BX-9697) with their mother, Chander Kanta, as a pillion 

rider when a Swift car (PB10BP-1501) struck them near the PSPCL office, 

causing serious head and facial injuries to his mother, who was admitted to 

CMC  Hospital  and  later  died  on  02.07.2014.  He  identified  her  body  and 

proved his statement as Ex. PW2/A. In cross-examination, he admitted that he 

had not witnessed the accident himself and had learned of the incident from 

his brother. 

10.

Further,  prosecution  examined  PW-3  Ravi  Kumar,  the 

complainant and eyewitness, who deposed in the lines of his initial version as 

given to the Police and the contents of the same are not repeated here for the 

sake  of  brevity.  However,  in  cross-examination,  he admitted  that  his 

motorcycle was facing toward Jagraon Bridge when the car hit them from 

behind. He stated that he didn’t see the offending vehicle and came to know 

CRR-2697-2025 (O&M)          -5- 

  the number of the offending Swift car and the name of the accused on the 

same day after noting down the vehicle’s registration number. 

11.

Further,  prosecution  examined  PW-4  Baljinder  Singh,  Steno 

from the State Transport Commissioner’s Office, Punjab, Chandigarh, who 

deposed that the Swift car bearing registration No. PB10BP-1501 was duly 

registered.  He  verified  the  registration  record  as correct  and  proved  the 

documents as Ex. PW4/A and Ex. PW4/B. 

12.

Further, prosecution examined PW-5 HC Sukhdarshan Singh, 

deposed that he mechanically examined the Swift car (PB10BP-1501) and the 

motorcycle (PB10BX-9697) at the police station on the instructions of ASI 

Balkar Singh. He proved his reports as Ex. PW5/A and Ex. PW5/B.   

13.

Further,  prosecution  examined  PW-6  SI  Balkar  Singh who 

deposed that on 24.06.2014, he visited CMC Hospital, Ludhiana, to record the 

statement of injured Chander Kanta but the doctor declared her unfit. Similar 

attempts on 25.06.2014 and 28.06.2014 also failed as she remained unfit for 

a statement. On 28.06.2014, however, Ravi Kumar’s statement was recorded 

and proved as Ex. PW3/A, duly signed and attested. He also proved the FIR, 

site plan, and related documents. On 03.07.2014, after Chander Kanta’s death, 

he prepared the necessary forms, added Section 304-A IPC to the case, and 

handed over the dead body to her son Ravi Chopra. He proved various memos, 

including the recovery memo of the motorcycle, arrest memo, and personal 

search  memo.  In  cross-examination,  he  confirmed  that  the  site  plan  was 

prepared based on Ravi Kumar’s demarcation and that Chander Kanta had 

CRR-2697-2025 (O&M)          -6- 

  died on 03.07.2014. 

14.

Further,  prosecution  examined  PW-7  Baljinder  Singh,  Steno 

Typist from the RTO Office, Ludhiana, deposed that as per official records, 

driving licence No. PB1020100015093 was issued in the name of Lakshay 

Jain, son of Vipin Kumar Jain, and he proved the licence record as Ex. PG. 

15.

Further, prosecution examined PW-8 Dr. Ramandeep Kaur from 

the Department of Pathology, Government Medical College, who deposed 

that she conducted the post-mortem examination on the body of deceased 

Chander Kanta and placed on record the post-mortem report as Ex. PW8/A 

along with the accompanying pictorial diagram as Ex. PW8/B. 

16.

Further, prosecution examined PW-9 Dr. Paul Sudhakar John 

from CMC Hospital, Ludhiana, who deposed that patient Chander Kanta was 

admitted under his care on 22.06.2014 around 9:00 PM and was treated for 

the injuries sustained. He produced the relevant medical record, admission 

slips, and injury report, which were proved as Ex. PW9/A to Ex. PW9/E. In 

cross-examination,  he  stated  that  the  patient  had  arrived  at  the  hospital 

between 8:30 PM and 9:00 PM and admitted that the injuries could possibly 

have occurred due to an impact with a hard surface such as the ground. 

17.

No  other  prosecution  witness/evidence  was  examined or 

produced and lastly the evidence of prosecution was got closed. 

18.

The statement of the petitioner was recorded under Section 313 

of the Code of Criminal Procedure, wherein all incriminating circumstances 

and evidence appearing on record were put to him. The petitioner denied the 

CRR-2697-2025 (O&M)          -7- 

  allegations in their entirety, described the prosecution case and evidence as 

false and fabricated, and asserted his innocence. 

19.

In his defence evidence, petitioner examined DW-1 Anil Kumar 

who deposed that on 22.06.2014, around 7:30–7:45 PM, he was at a petrol 

pump to refuel his scooter when he witnessed a motorcycle, reportedly a 

Platina  bearing  a  number  resembling  9697,  lying  on the  road  with  three 

injured persons after being hit by an unidentified vehicle. He, along with 

others, tried to assist the victims and stopped a Maruti Swift car (PB10BP-

1501) coming from the direction of Chand Cinema, requesting its driver to 

help transport an elderly injured woman and her son to the hospital. In cross-

examination, he admitted that he had not seen the actual accident occur but 

saw the victims lying on the road near Shiv Mandir. He stated that he did not 

know the victims or the accused personally and was appearing as a summoned 

witness. He further added that the petrol pump was opposite the site of the 

accident and that the accused had taken the injured persons to the hospital 

with his and other bystanders’ assistance. 

20.

No  other  defence  evidence/witness  was  produced  by  accused 

during the phase of his defence evidence and lastly the defence evidence of 

accused  as got closed. 

21.

After considering the arguments advanced, the testimonies of 

witnesses, and the evidence placed on record, the Trial Court, vide judgment 

dated  17.10.2018,  held  the  petitioner  guilty  of  offences  punishable  under 

Sections 279, 337, and 304-A of the Indian Penal Code, 1860, while acquitting 

CRR-2697-2025 (O&M)          -8- 

  him of the charge under Section 427 IPC, and accordingly sentenced him as 

stated above.   

22.

Aggrieved by the aforesaid judgment of conviction and sentence, 

the petitioner preferred Criminal Appeal No. 777 of 2018 before the Court of 

the learned Additional Sessions Judge, Ludhiana. However, vide judgment 

dated  30.09.2025,  the  said  appeal  was  dismissed,  thereby  affirming  the 

conviction and sentence, hence, the present revision petition. 

23.

After arguing the matter at some length, counsel for the petitioner 

does not press the present revision petition on merits and contends that he 

would confine his challenge only to the quantum of punishment that has been 

so awarded. He submits that the claim of  the petitioner for being given benefit 

of probation has not been considered even though he fulfilled all the pre-

requisites  for  such  benefit.    The  following  mitigating  circumstances  are 

pointed out by the counsel for the petitioner.  

(i)

The incident in question occurred in June 2014, and more than 

eleven years have since elapsed. At the time of the incident, the 

petitioner was approximately 21 years and 11 months old and he 

has prior to the above accident or since then not been involved in 

any other criminal activity. 

(ii)

That  the  incident  in  question  was  an  unfortunate  and  purely 

accidental occurrence, having taken place without any intention 

or overt act on the part of the petitioner. 

(iii)

The petitioner has endured the ordeal of a prolonged criminal trial 

CRR-2697-2025 (O&M)          -9- 

  spanning over eleven years. 

(iv)

The matter has been amicably settled between the petitioner and 

the family members of the deceased. They have acknowledged 

that  the  incident  was  purely  accidental  and  devoid of  any 

criminal intent on the part of the petitioner. 

(v)

The  present  case  is  not  one  of  hit-and-run  as  the  petitioner 

himself took the injured to the hospital in his own car and ensured 

that she received quick medical treatment. 

(vi)

The petitioner is the sole earning member of his family, on whom 

his  aged  parents  and  dependents  rely  for  sustenance.  His 

prolonged incarceration has caused severe hardship to them, and 

his  small  business,  which  was  the  family’s  only  source  of 

livelihood,  has  also  suffered  significant  losses  during  his 

confinement. 

(vii)

The family of the deceased has already received compensation in 

the  proceedings  before  the  Motor  Accident  Claims  Tribunal 

(MACT). 

24.

Counsel for the petitioner also relies upon the judgment dated 

31.07.2014 passed by this Court in Rajeev Kanojia v. State of U.T. bearing 

No. CRR-1250-2006  in support of his contention that the sentence may be 

reduced  to  the  period  already  undergone  where  the  petitioner  expresses 

willingness to compensate the aggrieved party and has no other criminal case 

pending against him, and the mitigating circumstances warrant leniency. 

CRR-2697-2025 (O&M)          -10- 

  25. State counsel, on the other hand, contends that both the Courts 

have examined the evidence brought on record and concurrently recorded a 

finding of conviction against the petitioner. In a revisional jurisdiction, neither 

new line of defence can be adopted nor any reappreciation of the evidence can 

be undertaken. There is no illegality or perversity that has been pointed out by 

the petitioner, hence, there is no occasion that would call for upsetting the 

findings recorded or the sentence awarded and affirmed by the Courts.  

26.

Counsel for the complainant however submits that the matter has 

been  amicably  resolved  and  he  has  no  objection  to  an  indulgence  being 

extended to the petitioner. 

27.

I  have  heard  learned  counsel  for  the  parties  and  have  gone 

through the impugned judgments.  

28.

Before  considering  the  plea  of  the  petitioner  for  grant  of 

probation, the legal position for availing the benefit of probation needs to be 

kept in mind. 

29.

As  per  the  settled  principles  of  law  governing  the grant  of 

probation, the benefit of probation is ordinarily extended to cases where the 

circumstances indicate a mere minor conflict with law instead of inherent 

criminal  propensity  or  conduct  reflecting  a  hardened  or  incorrigible 

disposition. The object of the Probation of Offenders Act is reformative and 

rehabilitative and not punitive.  It aims to reintegrate an offender into the 

mainstream of society where such reintegration appears feasible. The aims 

and object of the Probation Act came to be decided by the Hon’ble Apex Court 

CRR-2697-2025 (O&M)          -11- 

  in the case of Jugal Kishore Prasad v. State of Bihar reported as (1972) 2 

SCC  633.  Hon’ble  Supreme  Court  while  considering  the  scope of  the 

Probation Act has held as under: - 

“6.     The Probation of Offenders Act was enacted in 1958 

with a view to provide for the release of offenders of certain 

categories on probation or after due admonition and for matters 

connected  therewith.  The  object  of  the  Act  is  to  prevent  the 

conversion of youthful offenders into obdurate criminals as a 

result of their association with hardened criminals of mature age 

in  case  the  youthful  offenders  are  sentenced  to  undergo 

imprisonment in jail. The above object is in consonance with the 

present trend in the field of penology, according to which effort 

should be made to bring about  correction and reformation of the 

individual  offenders  and  not    to  resort  to  retributive  justice. 

Modern criminal jurisprudence recognises that no one is a born 

criminal and that a good many crimes are the product of socio- 

economic milieu. Although not much can be done for hardened 

criminals, considerable stress has been laid on bringing about 

reform of young offenders not guilty of very serious offences and 

of preventing their association with hardened criminals. The Act 

gives statutory recognition to the above objective. It is, therefore, 

provided that youthful offenders should not be sent to jail, except 

in certain circumstances. Before, however, the benefit of the Act 

CRR-2697-2025 (O&M)          -12- 

  can be invoked, it has to be shown that the convicted person even 

though  less  than  21  years  of  age,  is  not  guilty  of an  offence 

punishable  with  imprisonment  for  life.  This  is  clear  from  the 

language of Section 6 of the Act. Sub-section (1) of that section 

reads as under: - 

“When any person under twenty-one years of age is found 

guilty  of  having  committed  an  offence  punishable  with 

imprisonment  (but  not  with  imprisonment  for  life), the 

Court  by  which  the  person  is  found  guilty  shall  not 

sentence him to imprisonment unless it is satisfied that, 

having regard to the circumstances of the case including 

the nature of the offence and the character of the offender, 

it would not be desirable to deal with him under Section 3 

or  Section  4,  and  if  the  Court  passes  any  sentence of 

imprisonment on the offender, it shall record its reasons 

for doing so.” 

30.

The aforesaid position was reiterated by Hon’ble Supreme Court 

in the case of Chellammal and Another v. State reported as 2025 SCC Online 

SC 870. The relevant extract of the judgment is as under: - 

“26.     On consideration of the precedents and based on a 

comparative study of Section 360, Cr. P.C. and subsection (1) of 

Section 4 of the Probation Act, what is revealed is that the latter 

CRR-2697-2025 (O&M)          -13- 

  is wider and expansive in its coverage than the former. Inter alia, 

while Section 360 permits release of an offender, more twenty-

one  years  old,  on  probation  when  he  is  sentenced  to 

imprisonment for less than seven years or fine, Section 4 of the 

Probation Act enables a court to exercise its discretion in any 

case where the offender is found to have committed an offence 

such that he is punishable with any sentence other than death or 

life imprisonment. Additionally, the non-obstante clause in sub-

section gives overriding effect to sub-section (1) of Section 4 over 

any other law for the time being in force. Also, it is noteworthy 

that Section 361, Cr. P.C. itself, being a subsequent legislation, 

engrafts a provision that in any case where the court could have 

dealt with an accused under the provisions of the Probation Act 

but has not done so, it shall record in its judgment the special 

reasons therefor.  

27.     What logically follows from a conjoint reading of 

sub-section (1) of Section 4 of the Probation Act and Section 361, 

Cr. P.C. is that if Section 360, Cr. P.C. were not applicable in a 

particular case, there is no reason why Section 4 of the Probation 

Act would not be attracted. 

28.     Summing up the legal position, it can be said that 

while an offender cannot seek an order for grant of probation as 

a matter of right but having noticed the object that the statutory 

CRR-2697-2025 (O&M)          -14- 

  provisions seek to achieve by grant of probation and the several 

decisions of this Court on the point of applicability of Section 4 

of  the  Probation  Act,  we  hold  that,  unless  applicability  is 

excluded, in a case where the circumstances stated in subsection 

(1) of Section 4 of the Probation Act are attracted, the court has 

no  discretion  to  omit  from  its  consideration  release  of  the 

offender on probation; on the contrary, a mandatory duty is cast 

upon the court to consider whether the case before it warrants 

releasing  the  offender  upon  fulfilment  of  the  stated 

circumstances.  The  question  of  grant  of  probation  could  be 

decided  either  way.  In  the  event,  the  court  in  its discretion 

decides  to  extend  the  benefit  of  probation,  it  may upon 

considering  the  report  of  the  probation  officer  impose  such 

conditions as deemed just and proper. However, if the answer be 

in the negative, it would only be just and proper for the court to 

record the reasons therefor.”   

31.

In the present case, there is nothing on record to reflect that the 

petitioner possesses a criminal bent of mind or that his conduct poses any 

threat to society. Hence, by the broader principles of criminal jurisprudence, 

no adverse presumption can be drawn against him. 

32.

The imposition of punishment is a refined judicial function that 

demands  a  careful  harmonization  of  its  underlying  purposes  namely, 

retribution, deterrence, and reformation. This balance must reflect not only 

CRR-2697-2025 (O&M)          -15- 

  the reasoning of the Court but also the ethical standards and social context in 

which justice is administered. As societal values and circumstances evolve, 

the prominence accorded to each of these aims necessarily varies, requiring 

the Court to adapt its emphasis in response to the changing demands of justice. 

The  aforesaid  principle  found  early  articulation  in  the  writings  of  Justice 

Caldwell, who, in his authoritative work “Criminology,” observed that: 

“If the infliction of pain is to have its greatest effect upon the 

behavior of a person, it must follow soon after the act for which 

it is given. But punishment always takes place weeks or even 

months after the offense has been committed, since the offender 

must first be apprehended, tried, and convicted. Such delay tends 

to disconnect the punishment from the offense in the mind of the 

offender,  and  it  may  well  be  considered  as  merely  another 

painful experience in an unjust world.” 

33.

Moreover, Italian criminologist and jurist Cesare Beccaria, in his 

seminal treatise “On Crimes and Punishments,” propounded the doctrine of 

penal parsimony, emphasizing that the justification of any criminal justice 

system rests upon its capacity to inflict the least possible evil necessary to 

achieve its ends. The underlying premise is that punishment, being in itself a 

necessary evil and devoid of inherent virtue, must be confined strictly within 

the bounds of necessity. The imposition of suffering or restriction upon an 

offender cannot extend beyond what is indispensable for the preservation of 

social order. 

CRR-2697-2025 (O&M)          -16- 

  34. While ‘retributive’ object of sentencing is seen regressive, in 

modern day sentencing jurisprudence for its focus on punishing proportionally 

for the harm done and caters to the negative senses of spite and anger against 

a  wrongful  act,  the  rehabilitative/reformative  approach  examines  the 

circumstances surrounding the offender on social, economical, physical and 

psychological level so as to reintegrate the offender in the social mainstream. 

The law extends the benefit of good and perceives a probability and possibility 

of reform. It aims at capitalising a perceived social liability. The expectation 

of law is based on the surrounding circumstances to distinguish between a 

‘criminal’ and an ‘offender’.  

35.

While the pre-requisites of crime do not distinguish two persons, 

on  the  legal  scale,  this  aspect  is  significant  for sentencing.  A  mere 

involvement of a person in crime may not necessarily mark a person as a 

‘criminal.’  ‘Criminality’ in mind and action has to be determined from the 

totality of circumstances including the mode and manner in committing an 

offence, the conduct pre and post the offence, the criminal antecedents, nature 

of  involvement,  influence  of  peers  etc.  and  not  just  from  an  isolatory 

consideration of commission of an offence.  A Court of law would not assume 

every  offender  to  be  beyond  reform  and  differentiate  in  punishment  on 

considering whether the offences arise due to human error or that stem from 

actions propelled by mens rea.         

36.

The case in hand is yet another where interest of justice would 

warrant  a  reformative  approach in  precedence to  a punitive or  retributive 

CRR-2697-2025 (O&M)          -17- 

  approach. It is not the function of the judges to seek the transformation of 

human  nature  itself,  but  rather  to  shape  the  framework  within  which 

individuals  perceive that  adherence  to the  law  aligns  with their own best 

interests. 

37.

Taking  into  consideration  the  facts  and  circumstances  of  the 

present case and the mitigating circumstances enumerated above, I deem it 

appropriate to direct release of the petitioner on probation on furnishing an 

undertaking  of  keeping  peace  and  good  behaviour  for  two  years  to  the 

satisfaction of the Judicial Magistrate. The petitioner shall also remain under 

the supervision of the concerned probation officer during the aforesaid period. 

In the event of the petitioner failing to comply with the said direction or 

committing breach of the undertaking given by him, he shall be called upon 

to undergo the remaining period of sentence imposed upon him in the present 

case.  

38.

As Montesquieu observed, the certainty of mild yet consistent 

punishment serves as a far greater deterrent than the transient severity of harsh 

sentences. Guided by this enduring principle, it is directed that the petitioner 

shall  also  be  liable  to  perform  community  service  of  plantation  of  50 

indigenous trees by approaching the Divisional Forest Officer, Ludhiana and 

for their maintenance for a period of 05 years.  

39.

In the event of the petitioner not being in the capacity to deposit 

the cost of maintenance for a period of 05 years, he shall offer his services to 

the  department  of  forests  to  set  off  the  said  cost as  per  the  wages  of  an 

CRR-2697-2025 (O&M)          -18- 

  unskilled  workers  equal  to  adequate  labour  men  hours  for  the  equivalent 

period as prescribed by the concerned Deputy Commissioner. 

40.

The instant petition is partly allowed.  

41.

Pending misc. application(s), if any, shall also stand(s) disposed 

of accordingly.  

 14.11.2025.         (VINOD S. BHARDWAJ) 

Mangal Singh                                           JUDGE 

    Whether speaking/reasoned   : Yes/No 

    Whether reportable     : Yes/No