HARI SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has preferred this revision petition aggrieved by judgment and order dated 9.4.2014 passed by Judicial Magistrate, Bamanwas, District Sawai Madhopur whereby petitioner was convicted under Section 3/25 of Arms Act and sentenced and against judgment and order dated 12.6.2018 passed by Additional Sessions Judge, Gangapurcity, District Sawai Madhopur whereby appeal of the petitioner was partly allowed and while upholding the judgment of conviction, petitioner was given benefit of section 4 of the Probation of Offenders Act (hereinafter referred to as "the Act").

(2.) It is contended by counsel for the petitioner that he is not pressing the judgment of conviction, his only prayer is that petitioner be also given benefit of Section 12 of the Act.

(3.) I have considered the contentions.