Shiv Kumar Sharma, J. - (1.) The accused petitioner was convicted and sentenced under Section 279, 337 and 304-A of the IPC by the learned Additional Civil Judge (Junior Division) and Judicial Magistrate No. 1 Jaipur Distt. After an unsuccessful appeal, the accused preferred instant revision. Learned counsel appearing for the petitioner did not challenge the conviction but only canvassed that the accused petitioner is entitled to benefit of probation. Reliance was placed on Prabhu Dayal v. State of Raj. (RLW 1992 (2) Page 303) , Mohan Singh v. State of Rajasthan (1994 (1) WLN 561) , Bhikha Ram v. State (Cr.L.R. (Raj.) 1992 Page 268) and Sohan Lal v. State (Cr.L.R. (Raj.) 1990 Page 404) .
(2.) Mr. M.L. Goyal, learned PR for the State opposed the submissions and supported the impugned judgments.
(3.) I have reflected over the rival submissions and carefully scanned the material on record.;