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Judgment
3 paragraphs · 104 words
Viney Mittal, J.—The present revision petition has been filed by the petitioner challenging the judgment dated August 21, 1990 passed by the learned Additional Sessions Judge, Sangrur, whereby the conviction of the petitioners had been maintained but they were ordered to be released on probation.
2.
Shri Amarjit Markan, learned counsel for the petitioners submits that period of probation fixed by the learned Additional Sessions Judge has already expired and the petitioners have as per the aforesaid orders furnished the security bonds.
3.
In this view of the matter, the present revision petition has been rendered infructuous and the same is disposed of accordingly.