- (1.) In criminal case No.83/1988 titled as State V/s Baldeo Singh, accused-petitioner Baldeo Singh was convicted on 22.06.1994 by the court of Additional Chief Judicial Magistrate, Srikaranpur District Sriganganagar under section 3/25 of Arms Act, 1959. Accused-petitioner Baldeo Singh filed an appeal and his criminal Appeal No.55/1994 was decided by the Additional Sessions Judge No.3 Sriganganagar Camp at Srikaranpur on 21.03.1997 and by partly accepting his appeal had convicted and sentenced him as follows:- 1. 3/25 Arms Act Three months RI with fine of of Rs.500/- and in default of payment of fine, further to undergo one month additional Simple imprisonment.
(2.) In this Criminal Revision Petition, the accusedpetitioner Baldeo Singh has not challenged his conviction under section 3/25 of the Arms Act, 1959 but he has prayed for only for the benefit of probation. He has relied upon the following ruling:- 1. Darshan Singh V/s State of of Rajasthan, 1995 CrLR 208 decided by this court on 17.2.1995.
(3.) In this case, the accused was not previously convict and he was in Jail for one and half month. In the circumstances of case, in an offence relating to possession of a country made pistol, he was released on probation on good conduct.;