Manoj Kumar Garg, J. - (1.) Instant revision petition has been filed by the petitioners against the judgment dated 27.11.2016 passed by the learned Special Judge(SC/ST) cases, Sriganganagar whereby the appeal filed by the petitioners against the order dated 28.2.2015 passed by the learned Additional Chief Judicial Magistrate, Sriganganagar in Criminal case No. 543 of 2012 convicting the present petitioners for the offences under section 3 of the Probation of Offenders Act, has been dismissed.
(2.) Counsel for the petitioners argued that the only grievance of the petitioners is that the petitioners are young persons and if the conviction under the aforesaid offence is allowed to stand, it will operate as a bad name and disqualification for the competitive examinations, It is further argued that one of the petitioners is having a gun license in his favour and if the impugned order is allowed to stand , it may result in cancellation of gun license also, therefore, benefit of section 12 of the Probation of Offenders Act may be extended to them.
(3.) The learned Public Prosecutor has not specifically opposed the prayer made on behalf of the petitioners.;