PRABHU RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a revision petition under Section 401 of the Code of Criminal Procedure (Cr.P.C.) challenging the appellate order dated Dec. 1, 1987 passed by the Sessions Judge, Ambala, whereby compensation amounting to Rs. 250/- was ordered to be paid by each accused to the persons who had received injuries in the incident.

(2.) The six petitioners faced trial in the Court of Additional Chief Judicial Magistrate, Ambala. They were convicted and sentenced to various terms of imprisonment of offences under

(3.) The accused persons went in appeal against the order of conviction and sentence. The learned Sessions Judge, in appeal filed by the accused persons, upheld their conviction but granted them the benefit of probation. The accused persons were ordered to be released on probation of good conduct for a period of one year on their executing personal and surety bonds. The appellate Court also ordered as under :-