BABU LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In the wake of instant surge in COVID - 19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in the Court, for the safety of all concerned.

(2.) This Criminal Appeal has been preferred by the appellant claiming the following reliefs:-

(3.) Learned counsel for the appellant does not make any submission on merits, but seeks a limited prayer that the accused-appellant may be granted benefit under Sec. 4 of the Probation of Offenders Act, 1958. Sec. 4 of the Probation of Offenders Act, 1958 reads as under:-