INSAF ALI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal revision petition has been filed by the petitioner against the judgment dated 26.11.2010 passed by Additional Sessions Judge (Fast Track) No.1, Ajmer in Criminal Appeal No. 97/2009, whereby he partly allowed the appeal filed by the accused petitioner and while maintaining the conviction of the petitioner for the offence under Section 92-A of Urban Improvement Trust Act, awarded to him by Judicial Magistrate (First Class), Ajmer vide judgment dated 27.6.2009 passed in Criminal Case No. 36/2003, granted him the benefit of Section 4 of Probation of Offenders' Act.

(2.) Without going into the merits of the case, learned counsel for the petitioner has contended that already the benefit of Section 4 of the Probation of Offenders' Act has been given to the accused petitioner by the court below. He has only requested to this court that benefit of Section 12 of Probation of Offenders' Act should also be extended in favour of the accused petitioner so that the impugned judgment will not affect his future in any way.

(3.) Learned PP has opposed the same.