Alok Singh, J. - (1.) LEARNED Counsel for the Petitioners has submitted that he does not want to press this petition on merit. He, however, submits that case of the revisionists to release them on probation of good conduct with payment of some compensation to the injured under Section 357 Code of Criminal Procedure. be considered sympathetically.
(2.) NOTICE on the limited question as to whether revisionists should be released on probation of good conduct for the period of two years with fine/compensation to be paid to the injured under Section 357 Code of Criminal Procedure. On being asked, Mr. Jaswinder Singh, learned Deputy Advocate General, Punjab, has accepted notice.
(3.) WITH the consent of the Learned Counsel for the parties, present petition is being disposed of at this stage.;