SOHAN LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the Petitioner and the learned Public Prosecutor for the State.

(2.) In the circumstance of the case the learned counsel for the petitioner, submitted that the petitioner is not previous convict and the quantity of opium seized is only 660 grams, so the petitioner may be given the benefit of probation.

(3.) Looking to the facts and circumstances of the case I am inclined to accept the prayer of the learned counsel for the appellant for the grant of probation to the petitioner.