NARAIN LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) I have heard learned counsel for the petitioner at considerable length. The findings arrived at by the trial Magistrate as well as the Sessions Judge, Jodhpur are based on proper appreciation of evidence on record. Learned counsel for the petitioner has not been able to show that there was any material illegality or irregularity in the procedure followed by the courts below, nor has it been shown that there was no evidence in support of the finding arrived at by the court below or that such finding was unreasonable or perverse.

(2.) Learned counsel for the petitioner prays that the petition should be released on probation. In a case, where the postal employee has committed misappropriation of a postal article entrusted to him, I do not think it is a fit case to release the petitioner on probation. The prayer is refused. This revision application has no force and the same is dismissed. Revision dismissed.