Crl.A. No. 881 of 2008 1

IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 881 of 2008

MUNNA & ANR. ..... APPELLANTS

VERSUS   

STATE OF M.P.    .....   RESPONDENT       

O R D E R

  1. We  have  heard  the  learned  counsel  for  the  

parties.   

2. The High Court, has, while dismissing the appeal  

filed  by  the  present  appellants  for  the  offences  

punishable under Section 323 IPC sentenced them to one  

year imprisonment.  It has been prayed by the learned  

counsel  for  the  appellants  that  the  appellants  be  

granted  probation  under  Section  360  of  the  Code  of  

Criminal Procedure.   

3. In  the  light  of  the  facts  pointed  out  to  us  

during  the  course  of  hearing  and  dealt  with  in  the  

judgment of the High Court and as the incident having  

occurred  way  back  in  1999,  we  direct  that  the

Crl.A. No. 881 of 2008 2

appellants be released on probation under Section 360  

Cr.P.C. by entering into a bond in the sum of  `1000/-  

with two sureties of a like amount to the satisfaction  

of the trial court and undertaking to maintain peace  

and be of good behavious for a period of one year.

The appeal is allowed to the above extent.  

       .........................J      [HARJIT SINGH BEDI]

    ........................J      [CHANDRAMAULI KR. PRASAD]

NEW DELHI APRIL 19, 2011.