MAQBOOL KHAN Vs. HASAN KHAN AND OTHERS

JUDGEMENT

(1.) Heard.

(2.) The petitioner-complainant has come against the order of the appellate Court whereby the appellate Court has confirmed the order of the trial Judge in having granted probation to the accused persons.

(3.) I find that this approach of the trial Court is perfectly in accordance with the provisions of Sections 360 and 361 of Criminal Procedure Code and there is no reason to interfere with such approach.