SH. CHAMAN LAL Vs. STATE OF H.P.

JUDGEMENT

(1.) THE petitioner challenges the order of his conviction passed by learned Trial Court as upheld by the learned Appellate Court. The petitioner was released after being given the benefit of Section 3 of the Probation of Offenders Act, 1958.

(2.) IN the operative part of the sentence the trial court holds that:

(3.) LEARNED Counsel appearing for the petitioner submits that since the judgment sustains, the conviction would attract the bar of disqualification in service etc. This apprehension is ill founded. Section 12 of the Probation of Offenders Act provides: