RAJENDRA Vs. STATE OF M.P.

JUDGEMENT

(1.) LEARNED counsel far the applicant at the outset submitted that findings recorded by the Courts below are proper.

(2.) THE only question raised by the applicant is that the applicant being first offender is entitled to' the benefit of section 360 of the Code of Criminal Procedure. Learned counsel submitted that the trial Court has not assigned reason as provided under section 361 of the Code af Criminal Procedure.

(3.) COUNSEL far the State submitted that the applicant has caused number af injuries. It is nat a fit case to. release him an probation.