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Judgment
R.L. Anand, J.—The learned counsel for the petitioners has not challenged the conviction of the petitioners but has simply made a prayer that the petitioners may be visited with leniency in the matter of sentence and they may be extended the benefit of probation under the Probation of Offenders Act as the recovery was effected as back as on 19.6.1987. The learned counsel appearing on behalf of the State has no serious objection if the relief sought is granted to the petitioners. The object of the law is not only to punish an offender but also to reclaim him. Therefore, I am of the opinion that it is a fit case where the benefit of probation can be granted to the petitioners. They are ordered to be released on probation on their furnishing personal bonds and surety bonds in the sum of Rs. 5,000/- each to the satisfaction of Chief Judicial Magistrate, Ferozepore within two months from today undertaking that during the period of one year they shall not commit any offence and shall maintain peace and be of good behaviour. They shall also pay a sum of Rs. 5,000/- each as costs of litigation. If the necessary bonds are not furnished and the costs are not paid, the present revision shall be deemed to have been dismissed. for all intents and purposes.
With this modification in the matter of sentence, the revision stands disposed of.