Grija Nand Pandey vs State
2004 Latest Caselaw 189 Del

JUDGMENT

R.S. Sodhi, J.

1. This revision petition is directed against the judgment and order dated 27.01.2004 of the learned Additional Sessions Judge, whereby the learned Judge has upheld the order of the Metropolitan Magistrate whereby the learned Magistrate has convicted the appellant/petitioner herein under Section 509 IPC and has sentenced him to undergo S.I. for one year with a fine of Rs.1000/- and in default of payment of fine to further undergo S.I. for one month.

-2- CRL.REV.P.72/2004

2. Learned counsel for the petitioner submits that he does not wish to challenge the conviction on merits but submits that this is a fit case where accused can be considered and admitted to the benefits of the Probation of Offenders Act. He submits that the incident took place as far back as in 1998. The petitioner has been facing the ordeal of trial for over 6 years and there has been no untoward incident nor any complaint against him. Learned counsel for the State submits that in the facts and circumstances of this case he would not be averse to the benefits of the Probation of Offenders Act being extended to the petitioner.

3. Having heard learned counsel for the parties and having given my careful consideration to the material available on record, I am of the view that in the present case, the petitioner has suffered the agony of trial lasting for about 6 years. Besides that there is no allegation that the petitioner is a previous convict.

4. Keeping these circumstances in mind and the fact that the offence of which the petitioner has been convicted is not punishable with life imprisonment, he deserves the benefit of probation under Section 4 of the Probation of Offenders -3- CRL.REV.P.72/2004 Act, 1958. In these circumstances, while maintaining the conviction of the petitioner, the sentence of imprisonment and fine as awarded to him is set aside.

5. Having regard to the circumstances of the case including the nature of the offence and the character of the offender, it is considered expedient to release him on probation of good conduct. It is, therefore, directed that the petitioner be released for a period of one year on his entering into a personal bond in the sum of Rs.10,000/- (Rupees ten thousand) with two sureties in the like amount to appear and receive sentence as and when called upon during such period and, in the meantime, the petitioner shall keep peace and be of good behavior. The requisite bond to be furnished by the petitioner with the sureties to the satisfaction of the trial court/CMM. The bond directed to be furnished be furnished within a period of one week failing which the sentence awarded by the trial court shall come into effect. The fine if already paid is ordered to be treated as litigation expenses to the State.

6. With this modification, the petition stands disposed of. The pending application also stands disposed of.