HARBANS SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE main contention of the learned counsel for the petitioner is that the petitioner is a young man of about 32 years and offender. He has been undergoing the agony of trial since 1981 and his confinement for a short period would be conducive to his moral health. The recovery is of illicit liquor. In view of these considerations, while the conviction of the petitioner under Section 61(1)(a) is maintained, In lieu of the sentence imposed upon him by the lower appellate Court, he shall be released on probation of good conduct subject to his furnishing the necessary bond with one surety to peace and to be of good behaviour for a period of one year and to receive sentence as and when called upon to do so during that period.

(2.) THE Revision Petition is disposed of accordingly. Order accordingly.