PARGAT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition was admitted qua sentence only. Having heard the learned counsel for the parties on the subject, I deem it fit to release the petitioner on probation in terms of section 4 of the Probation of Offenders Act, 1958. The considerations which weigh with me are that the opium recovered was barley a little over two kilograms and the age of the petitioner was twenty years when he committed the crime. Additionally, he is a first offender. There is nothing adverse forthcoming on the record with regard to his antecedents or character. Thus, let the petitioner execute a bond in the sum of Rs. 5,000/ - with two sureties of the like amount, operative for a period of two years, requiring him to come and receive the sentence when called upon by the Court and in the meantime to keep peace and be of good behaviour. Additionally he shall pay a sum of Rs. 500/ - towards the costs of the prosecution. This petition is disposed of accordingly.