R.L.ANAND, J. - (1.) THE learned counsel for the petitioner has not challenged the conviction of the petitioner but has only prayed that he may be visited with leniency in the matter of sentence.
(2.) THE learned counsel appearing on behalf of the State has no serious objection as far as reduction in the quantum of sentence is concerned. In this case, a country made pistol was allegedly recovered from the possession of the petitioner on 1.9.1987. The object of the law is not to punish the offender but also to reclaim him, if possible. Keeping in view the fact that the recovery was effected on 1.9.1987, I am of the opinion that no substantial object is going to be achieved if this criminal revision is dismissed in toto. He is given a chance to improve himself. The weapon was a country made pistol. Keeping in view all the circumstances of this case, the sentence of the petitioner is hereby modified and he is ordered to be released on probation provided, he furnishes bail bonds and surety bonds in the sum of Rs. 5000/- with one surety in the like amount for a period of one year to the satisfaction of the Chief Judicial Magistrate, Moga, undertaking that during the period of one year, he shall maintain peace and be of good behaviour and shall not commit any offence. He shall appear before the Chief Judicial Magistrate, Moga, as and when called upon by him, in case he violates the terms of the undertaking. The petitioner shall also pay a sum of Rs. 1000/- as costs to the State. With this modification in the matter of sentence, the criminal revision stands disposed of. Revision allowed;