K.S. Lodha, J. - (1.)The petitioner Rameshwar has been convicted u/s 4 (2) of the Rajasthan Prohibition Act and sentenced to six months' R.I. and a fine of Rs. 250.00 by the learned Judl. Magistrate, Balotra on 5. 3. 81. This appeal was dismissed by the learned Sessions Judge, Balotra. Hence this revision.
(2.)I have heard the learned counsel for the petitioner and the learned P. P. and have gone through the two judgments.
(3.)The learned counsel does not challenge the conviction of the petitioner but urges that looking to the age of the petitioner and the amount of the liquor recovered and the fact that the petitioner is not a previous convict, he may be granted benefit of probation. In view of this submission, the revision can be disposed of at the stage of admission itself.