(CrPC) - Sections 107 and 360 - Karnataka Police Act, 1963 - Section 80 - Gambling - Benefit of probation - Appellant is directed to be released on probation under Section 360 Cr.P.C. on entering into bond and two sureties each to ensure that he will maintain peace and good behaviour for the duration of his sentence, failing which he can be called upon to serve the sentence. - Supreme Court of India Judgements