SAT PARKASH AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) At the very outset, learned counsel for the appellants submits that he is not pressing the appeal on merits but is restricting his claim to the benefit under Section 360 of the Code of Criminal Procedure as well as relying on Section 4 of the Probation of Offenders Act, 1958.

(2.) The appellants herein, have been held guilty for the commission of offence of being negligent in their duties in allowing the escape of convict Mangal Singh from their custody.

(3.) Learned Additional Sessions Judge, Rohtak vide his judgment dated 10.12.2002 held the appellants guilty for the commission of offence punishable under Section 223 IPC and convicted and sentenced them to undergo simple imprisonment for a period of one year and also to pay fine of Rs.3,000/- each and in default of payment of fine, to further undergo simple imprisonment for three months each for the commission of offence punishable under Section 223 IPC.