PYARI BAI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This is an application under section 482 Code Criminal Procedure presented by Smt. Pyari Bai stating that her Criminal Revision No. 488/74 was disposed by this Court on 29.1.1979. and she was convicted and sentenced under Sec. 406 and 420 Indian Penal Code. It was further stated that she is a widow having five minor children. She has prayed that she has compromised with the complainant so she may be permitted to compound the offence and after verification of the compromise she may be acquitted.

(2.) She has also presented an application under Sec. 4 read with Sec. 11 of the Probation of Offenders Act and prayed that she may be given the benefit of probation.

(3.) The application is opposed by the learned Public Prosecutor.