VIPIN TIWARI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioner was appointed as Police Constable. He was convicted on 21-8-2001 for the commission of offence punishable under Sections 294, 323 read with Section 34 of the Indian Penal Code (henceforth 'IPC' and sentenced to undergo imprisonment for six months and fine. On the basis of his conviction in the aforesaid offences, he was terminated from service on 21-11-2001 by Disciplinary Authority.

(2.) On appeal being preferred, the learned Sessions Judge partly allowed the appeal while maintaining the conviction of the petitioner and reduced the sentence of six months 'till rising of the Court-.

(3.) The petitioner preferred Criminal Revision there against before this Court. The Court by order dated 29-3-2003 extended the benefit of Probation of Offenders Act, 1958 and released him on probation.