VEER SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS revision has been filed by the petitioners against their conviction and sentence in a case under sections 325/34 and 323 of the I.P.C. The petitioners have been convicted and sentenced to six months' R.I. each and a fine of Rs. 200/ - each, in default to one month's S.I. each u/S. 325 read with Sec. 34 of the I.P.C. and to one month R.I. each u/S. 323 of the I.P.C. Out of the sentence awarded they have already remained in jail for seven days each.

(2.) THE petitioners are hardly 22 -23 years of age. The fine has already been deposited by them. One of the co -accused Ratanlal has already been directed to be released on probation by the trial Court. The petitioners' grievance is that their case is also identical with him. I am of the opinion that having regard to the circumstances of the case including the nature of the offence and the character of the offenders, it is expedient to release them on probation of good conduct. The petitioners be released on their entering into a bond of Rs. 2,000/ - each and furnishing a surety bond in the like amount each, to be of good behaviour for a period of one year and to appear and receive sentence as and when required and in the meantime keep peace. Fine, if paid by the petitioners, shall be refunded to them.