RAM DAI Vs. SUBHA CHAND

JUDGEMENT

(1.) ON big conviction under sections 451/354 of the Indian Penal Code, accused Subba Chand was sentenced by the learned trial court to rigorous imprisonment for a period of one year and ordered to pay Rs. 1000/- as fine. In default of payment of fine convicted accused was ordered to undergo simple imprisonment for a further period of three months.

(2.) IN criminal Appeal No. 33 of 1988 decided on 1st September, 1989 learned Sessions Judge, Bhiwani, maintained the conviction but instead of the sentence awarded to him by the learned trial court, released accused Subba Chand on good conduct probation for a period of two years on his executing a bond with one surety in the sum of Rs. 3000/- and a personal bond for the like amount. Besides it a sum of Rs. 1000/- was also imposed upon the accused as costs of the proceedings.

(3.) I have heard Shri Chander Singh, Advocate for the petitioner, Shri S.S. Rathore, Advocate, with Mr. Raj Mohan Singh, Advocate, for the respondent and have carefully gone, through the relevant material on record.