SHIV RAM MEENA Vs. STATE OF RAJ.

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner as well as learned public prosecutor. It is submitted by the learned Counsel for the petitioner that the petitioner is a railway servant working as Helper Grade -2 at North West Railway Workshop, Jodhpur. In trifle matter he has been convicted by learned Addl. Chief judicial Magistrate, railway, Bikaner for four months's simple imprisonment. In appeal, learned Additional Sessions Judge No, I confirmed the sentence by dismissing the appeal.

(2.) LEARNED Counsel for the petitioner submits that the charge against the accused person is that he was carrying four pieces of axel box cover plate on 16.03.2002 when he was caught by Anil Kumar S.I. Of RPF Railway, Bikaner.

(3.) HAVING considered the submissions made by the learned Counsel for the petitioner and looking to the nature of the case, it is proper and justiciable that petitioner be released under probation of offenders Act so that he may not be deprived of the job.