PARKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS judgment shall dispose of Criminal Revision No. 66 and 429 of 1984.

(2.) PARKASH Petitioner was charged for offences under sections 354/323, I.P.C. The learned judicial Magistrate 1st Class, Rohtak, convicted him but ordered his release on probation on his executing a bond in the sum of Rs. 2000/- operative for a period of two years. He was also ordered to pay Rs. 300/-towards litigation expenses.

(3.) BROADLY stating, the case of the prosecutrix was that while she was cutting grass in her fields on 16.2.1982 at about noon time the petitioner appeared from behind, took her in his grip and outraged her modesty. In the process of resistance offered by her, bangles were broken and she also suffered bruises on her breasts, arms, hands and feet. On her raising the alarm a few women came there. Seeing them the petitioner let alone the prosecutrix. The husband of the prosecutrix was not in the village in those days as he was an employee at Delhi. So, the matter was reported to the police on 17.2.1982 and the prosecutrix was medically examined on 18.2.1982.