- (1.) Leave granted.
(2.) These two appeals have their matrix on an order passed by a learned Single Judge of the Punjab and Haryana High Court. By the impugned judgment a Criminal Revision was filed by the informant and Criminal Appeal filed by the State of Haryana seeking enhancement of the sentence were disposed of. Respondents faced trial for alleged commission of offences punishable under Sections 148 and 326 read with Section 149, Section 325 read with Section 149, Section 324 read with Section 149 and Section 323 read with Section 149 of the Indian Penal Code, 1860 (in short the 'IPC') and Chief Judicial Magistrate, Karnal convicted and sentenced five of the accused persons in the following manner: JUDGEMENT_162_TLPRE0_2008_1.html
(3.) Learned counsel for the informant submitted that the direction given by the High Court cannot be maintained. Firstly, the Probation of Offenders Act, 1958 (in short the 'Probation Act') is applicable to the State of Haryana and therefore, Section 360 is not applicable. In any event, life imprisonment is provided for an offence punishable under Section 326 IPC. So, Section 360 of the Code also has no application.;