SATBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioners were tried, convicted and sentenced as under by the learned trial Magistrate : -

(2.) I think in the interest of good relations and peace between the parties, the learned Sessions Judge should have accepted the compromise. Consequently, I feel that the ends of justice would be amply met if the sentence of the petitioners under all the counts is suspended and they are dealt with under section 360 of the Code of Criminal Procedure. Consequently, I suspend the sentence imposed upon the petitioners under all the counts and order that they be released on probation on their entering into a bond each in the sum Rs. 3,000/ - with one surety in the like amount, for a period of one year, to the satisfaction of the trial Court; undertaking to appear and receive sentence when called upon to do so during this period and in the mean time to keep the peace and be of good behaviour. With this modification this revision petition fails and is hereby dismissed. Petition dismissed.