PAWAN KUMAR Vs. THE STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a revision petition against the judgment dated 3rd April, 1982, of the learned Sessions Judge, Bhatinda, whereby he had dismissed the appeal filed by Pawan Kumar, petitioner, against his conviction and sentence awarded by the Learned Magistrate.

(2.) BRIEFLY stated the facts leading to this revision are that on 15th July, 1971, Assistant Sub Inspector Gurpal Singh was present in Raman Mandi along with Head constable Natha Singh and other police officials for patrol duty. There he received a secret information against the accused -petitioner. On the basis of this secret information Assistant Sub -Inspector sent a ruqa to the police station, whereupon a case against the accused -petitioner was registered. The police made a search for him, but he was not found available.

(3.) THE present revision petition had been admitted only on the point as to whether the petitioner was entitled to the benefit of the provisions regarding probation.