RAHAMATULLAH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This criminal appeal is preferred under Sec. 374 of Cr.P.C. by the appellants being aggrieved by the judgment of conviction and sentence dtd. 23/7/2004, passed by learned Second Additional Sessions Judge, District-Narsinghgarh, in ST No.203/2000, whereby the appellants have been convicted for the offence punishable under Sec. 307/149 of IPC, sentenced to undergo 10 years R.I with fine of Rs.1,000.00, and Sec. 148 of IPC, sentenced to undergo 6 months R.I.

(2.) Before making any order under sub-sec. (1), the Court shall take into consideration the report, if any, of the probation officer concerned in relation to the case.

(3.) When an order under sub-sec. (1) is made, the Court may, if it is of opinion that in the interests of the offender and of the public it is expedient so to do, in addition pass a supervision order directing that the offender shall remain under the supervision of a probation officer named in the order during such period, not being less than one year, as may be specified therein, and may in such supervision order impose such conditions as it deems necessary for the due supervision of the offender.