MUKESH  @  MUNNO  MANSUKHBHAI HANDA Vs. STATE  OF  GUJARAT

JUDGEMENT

(1.) In view of the order passed earlier dated 18.11.2017 in Criminal Appeal No.1245 of 2016, where the Court, after considering the background of the facts and the rival submissions, had ordered to call for the report of the Probation Officer.

(2.) Therefore, learned APP Ms.Punani has placed on record the report of the Probation Officer, which records positively about the conduct of the appellant accused.

(3.) Moreover having regard to other reasons as stated, the benefit under the Probation of Offenders Act deserves to be extended. Therefore, having regard to the facts and circumstances, keeping in mind the provision of the Probation of Offenders Act, such benefit is extended.