RAVINDER ALIAS RAVI Vs. STATE

JUDGEMENT

(1.) This application is filed on behalf of the appellants seeking the application of Section 4 of the Probation of Offenders Act, 1958 to the facts and circumstances of their case. The learned Counsel for the appellants submits that against the same judgment and order one of the accused has already been admitted to the benefits of Probation of Offenders Act, 1958 and, therefore, in this case, which is much milder the appellants may be admitted to the same, benefits of Probation of Offenders Act, 1958.

(2.) I have heard learned Counsel for the appellants as also learned Counsel for the State.

(3.) Crl. Appeal No. 373/99 is taken on Board. Crl. A. No. 373/99 :