Report No. 142

9.22. The hearing of the application.-

At the hearing of the application, the accused or his counsel, if any, the public prosecutor and the aggrieved party, if any, shall be heard as regards the prayer of the accused for release on probation or the quantum of the sentence and/of the amount of compensation to be paid to the aggrieved party. The Competent Authority shall pass an order considered appropriate by him having regard to all the circumstances of the case. He shall not be bound to set out the argument advanced by each of the parties but shall pass a order mentioning in brief such reasons as he might consider appropriate and shall pass an appropriate order having regard to the circumstances.