SURENDRA Vs. STATE OF MP

JUDGEMENT

(1.) With the consent of parties matter is finally heard.

(2.) This revision petition has been preferred by the petitioners under Sections 397 and 401 of Code of Criminal Procedure, 1973 (in short 'the Code') being aggrieved by the impugned judgment dated 1.4.2010 by learned Sessions Judge, Bhind in Criminal Appeal No. 145/2009 affirming the judgment of.conviction and sentence dated 30.11.2009 passed by learned Chief Judicial Magistrate, Bhind in Criminal Case No. 183/2006 by which the petitioners have been convicted for the offence under Section 294 of IPC and sentenced to pay fine of Rs.200 each.

(3.) Learned counsel for the petitioners submitted that petitioners do not want to press the conviction and sentence as it is well merited but prayed for dismissal of this petition to the extent of petitioner No.3 Sukhram and extending the benefit of Probation of Offenders Act to petitioners No. 1 and 2 with a further direction that the conviction would not affect the service career of petitioners No. 1 and 2 as they are in Government service.