TARLOCHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This revision petition is filed by the revisionist - petitioner against the judgment dated 8.11.2010 passed by learned Addl. Sessions Judge, Ferozepur as well as judgment dated 20.10.2009 passed by the learned Judicial Magistrate First Class, Jalandhar, whereby petitioner is convicted under Section 304-A IPC and was awarded sentence of R.I. for one year and fine of Rs. 1000/-.

(2.) At the outset, learned counsel for the petitioner does not challenge the conviction of the petitioner. He further states that since sentence awarded is one year, hence, petitioner is liable to be released on probation under the Probation of Offenders Act.

(3.) Petitioner is not a hardcore criminal. Sending him to jail in the company of criminals is not desirable. In the opinion of this Court, one opportunity to reform by releasing on probation ordinarily should be granted.