DILBAGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order may be read in continuation of order dated 4.1.2006. Report dated 7.2.2006 has been received from Probation Officer to the effect that there was nothing adverse to the present conduct of the appellants and while Dilbagh was engaged in agriculture, Subhash was a labourer. In view of this report, the sentence awarded to the appellants is set aside and they are granted benefit of probation subject to their executing appropriate bonds in terms of section 4 of the Probation of Offenders Act, 1958, to keep peace and be of good behaviour for a period of three years, to The appeal is disposed of.