SABINA,J. - (1.) Petitioners had faced trial qua offence punishable under Sections 341, 323/34 Indian Penal Code 1860 (hereinafter referred to as 'I.P.C.').
(2.) Trial court vide order dated 31.03.2016 ordered the conviction of the petitioners under Sections 341, 323, 324 I.P.C. Vide order, of the even date, petitioners were granted benefit of probation under section 4 of The Probation of Offenders Act, 1958 (hereinafter referred to as the 'Act'). Appeal filed by the petitioners was dismissed by the Appellate Court vide order dated 17.04.2017. Hence, the present petition by the petitioners.
(3.) Learned counsel for the petitioners has submitted that, although, petitioners have been ordered to be released on probation under Section 4 of the Act but benefit of Section 12 of the Act has not been extended to them.;