FAROOQ HASAN, J. - (1.) THIS revision petition is directed against the judgment dated 20 -11 -1980 passed by learned Additional Sessions Judge No. 2 Bharatpur.
(2.) HEARD learned Counsel for the parties. The accused -petitioner is convicted under Section 54(C), 54(A), and 54(D), on the basis of the report filed by the Excise Inspector with this allegation that on 14 -11 -1976. raid was given in the house of the petitioner and on search of the house 425 ml. illicit liquor was found in possession of the petitioner. After recording the evidence and hearing the learned Munsif and Judicial Magistrate, Bayana found the petitioner guilty and passed the sentence against her. Aggrieved by this order of conviction an appeal was filed but without any success.
(3.) THE learned Counsel for the petitioner did not argue the case on merits. He merely submitted that the accused petitioner is an old lady. At present her age is about 69 years. A small quantity of liquor is found in her possession. The case is pending against her for the last ten years. It was therefore, prayed by him that she may be extended the benefit of Probation of Offender's Act. The Public Prosecutor opposed this submission made on behalf of the petitioner.;