STATE Vs. FLORENCIO MASCARENHAS

JUDGEMENT

(1.) This is a revision petition by the State directed against the judgement passed by the learned Magistrate, Mapuca, dated 9th October, 1968, whereby he released the accused under Section 4(1) of the Probation of Offenders Act 1958, without calling for a report from the concerned probation officer.

(2.) According to the State, there was violation of the mandatory provisions in Section 6(2) of the Act, and consequently, the State moved this Court in revision.

(3.) The accused was charged with an offence under Section 392 of the Indian Penal Code. The charge was as under :-