DINESH Vs. STATE OF M P

JUDGEMENT

(1.) This is a petition under section 482 CrPC seeking benefit of Probation of Offenders Act, to the petitioners.

(2.) Learned counsel for the petitioner submits that in Sessions Trial No. 259/ 2000 petitioner was convicted for an offence punishable under section 498 -A of IPC with imprisonment for one year with fine of Rs. 10,000/ -. In Criminal Appeal No. 868/03 vide judgment dated 5.5.2011 the conviction was maintained but the jail sentence was reduced to the period already undergone subject to depositing further sum of Rs. 20,000/ -. It is submitted that the petitioner is in employment of the Bank and the conviction will affect the service career of the petitioner. It is submitted that the benefit of Probation of Offenders Act be provided to the petitioners.

(3.) Section 362 CrPC lays down that no Court when it has signed its judgment of final order disposing of a case, shall alter or review the same except to correct a clerical or arithmetical error.