RANJIT SINGH AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS revision petition is filed by the revisionist -Petitioners against the judgment dated 29.07.2010 passed by learned Sessions Judge, Sangrur, as well as judgment dated 30.03.2007 passed by the learned Judicial Magistrate First Class, Sunam, whereby Petitioners are convicted under Sections 326/323/34 IPC and were awarded sentence of one year under Section 326/34 IPC and fine of Rs. 1000/ - and three months under Section 323 IPC and fine of Rs. 500/ -.

(2.) AT the outset, learned Counsel for the Petitioners does not challenge the conviction of the Petitioners. He further states that since sentence awarded is one year, hence, Petitioners are liable to be released on probation under Section 4(1) of the Probation of Offenders Act, 1958.

(3.) CONSIDERING totality of the facts and circumstances of the case, while maintaining the conviction of the Petitioners, the present petition is disposed of with the direction that Petitioners be released on probation under Section 4(1) of the Probation of Offenders Act, 1958, for a period of five months on furnishing their personal bonds and undertaking with one surety each to the satisfaction of the learned Trial Court that they will keep peace and be of good behaviour. In case they are found to be indulged in such like illegal activities, sentence awarded by the Court below shall stand revived automatically. However, fine imposed upon the Petitioners are enhanced to Rs. 25,000/ -each. The Petitioners are directed to deposit the above said amount, within one month from today, with the Trial Court.