BED KUMAR PANDEY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) MR . Harshpal Sekhon, learned counsel for the revisionist submits that he would not like to press the revision on merit, however, he would request the Court to release the accused/revisionist on probation by giving benefit of Probation of Offenders Act, 1958.

(2.) VIDE order dated 30.10.2014, learned counsel for the State was directed to find out as to whether revisionist has any criminal history to his credit.

(3.) THIS Court in the case of Devi Sharma and another Vs. State of Uttarakhand in Criminal Revision No. 246 of 2014 decided on 28.10.2014 has held as under : -