RAJ Vs. HARYANA STATE

JUDGEMENT

(1.) Raj, petitioner, was granted probation for a period of six months for an offence under Section 354 IPC and this order was passed as back as in the year 1988. The present revision is also of the year 1988. No interest has been shown by the counsel for the petitioner who has not appeared today.

(2.) In view of the statement of the prosecutrix Veena, the conviction cannot be set aside. The present revision is hereby dismissed. Revision dismissed.