BALBIR SINGH @ BALVIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This common order shall dispose of above mentioned four petitions are they are similar in nature and lay challenge to the same judgments/orders.

(2.) The instant revision petitions have been filed by the petitioners challenging the judgment of conviction and order on quantum of sentence, both dtd. 30/10/2019, passed by the Court of learned Judicial Magistrate First Class, Budhlada (hereinafter referred to as 'the trial Court') in case titled as State vs. Balvir Singh and others, arising out of FIR No. 23 dtd. 27/4/2016, registered under Ss. 148, 325, 323, 427 and 149 of IPC at Police Station Bareta, whereby the petitioners had been held guilty and convicted under Ss. 148 and 323 of IPC read with Sec. 149 of IPC and were sentenced to undergo rigorous imprisonment for a period of maximum one year along with default clause of fine, and also against the judgment dtd. 2/7/2025 passed by the learned Additional Sessions Judge, Mansa (hereinafter referred to as 'appellate Court'), whereby the appeal filed by the petitioners and other co-accused had been dismissed.

(3.) Learned counsel for the petitioners, at the very outset, submits that he does not intend to press the petitions on the grounds as taken in the revision petitions and restricts his argument to the extent that benefit of probation be granted to the petitioners. In view thereof, the sole consideration before this Court is as to whether the prayer made by the petitioners for extending benefit of probation can be accepted or not?