LAWS(P&H)-2003-11-54

SHAKUNTLA DEVI Vs. STATE OF HARYANA

Decided On November 13, 2003
SHAKUNTLA DEVI Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) WE have heard the learned counsel for the petitioner and perused the paper-book.

(2.) A very serious charge was levelled against the petitioner which may be reproduced as follows :-