Jagat Pal Singh and Others vs State of Haryana

The State is being represented. No further notice need go.

Leave granted.

Heard the learned counsel for the parties.

The appellants have been convicted under Sections 323, 452 and 506 read with Section 34, IPC and have been sentenced to three months'' simple imprisonment under Sections 323 and 506 read with Sec. 34, IPC, and one month simple imprisonment under Section 452, IPC.

Mr. Mahabir Singh, learned counsel appearing for the appellants contends that the Courts below have not taken note of either the provisions of the Probation of Offenders Act or Section 360 of the Code of Criminal Procedure and the Court is obliged to look into those provisions while dealing with the conviction of the accused persons. Learned counsel appearing for the State also fairly states that in a case like this, the accused persons ought to have been dealt with under the provisions of the Probation of Offenders Act.

In the circumstances, while upholding their conviction, we direct that instead of sentencing them to imprisonment, the accused persons should be required to execute a bond before the Magistrate for keeping good behaviour and peace for a period of six months. This appeal is disposed of accordingly.