SUGREEV KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The revision petition has been filed against the judgment dated 17.10.2011 passed by the learned Additional Sessions Judge, Anumpgarh, Camp Gharsana whereby the appeal filed by the petitioner against the order dated 6.5.2009 passed by the learned Additional Civil Judge (J.D.) and Judicial Magistrate (First Class), Gharsana, whereby the present petitioner has been convicted for the offences under Sections 147, 341 and 323 Indian Penal Code and at the same time, he has been dealt with under Sec. 3 of the Probation of Offenders Act, has been dismissed.

(2.) The only anxiety of the preset petitioner is that he is a young boy of 25 years and conviction under the above offences will operate as a bad name and disqualification for the competitive examinations and hence benefit of Sec. 12 of the Probation of Offenders Act should be extended to him.

(3.) The learned Public Prosecutor has left the matter to the discretion of this Court.