H.R. Panwar, J.- - (1.) By the instant criminal revision petition under Section 397/401, Cr.P.C., the petitioner has challenged the order dated 19.1.2005 passed by Additional Sessions Judge (Fast Track) No.2, Pratapgrh Camp Nimbahera whereby the petitioner was convicted for the offence under Section 354 Indian Penal Code and sentenced to undergo one month's rigorous imprisonment and fine of Rs. 200/- in default of payment of fine further to undergo 15 days' simple imprisonment.
(2.) I have heard learned Counsel for the petitioner and the leaned Public Prosecutor.
(3.) At the outset, Counsel for the petitioner submits that the petitioner does not want to challenge his conviction under Section 354, IPC. However, learned Counsel submits that on the relevant date of occurrence, the petitioner was below 20 years of age and, therefore, the Court below fell in error in not granting benefit of Probation of Offenders Act, 1958.;