K.S. Lodha, J. - (1.)The petitioner Radhia has been convicted u/s 457 I.P.C. and sentenced to one year's R. I. and a fine of Rs. 200.00 by the learned Munsif and Judl. Magistrate, Siwana on 26.6.84. His appeal before the learned Sessions Judge, Balotra failed. Hence this revision.
(2.)I have heard the learned counsel for the petitioner and the learned P. P.
(3.)The only contention raised before me by the learned counsel for the petitioner is that the petitioner is a boy aged twenty one years. He has no previous conviction against him nor was there any ground for refusing probation looking to anticidents or character of the petitioner. The learned Sessions Judge refused probation only on the ground that the accused appeared to be about 30 years of age.