PARBHU DAYAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) AFTER hearing the learned counsel for the petitioner at a considerable length, notice to the State only to a limited extent whether the petitioner should be granted probation or not.

(2.) ON the asking of this Court Shri Shailender Singh, D.A.G. Haryana accepts notice on behalf of the State.

(3.) AFTER hearing the learned counsel for the petitioner, who made an endeavour for admission of the revision, I am convicted that so far as the conviction aspect is concerned, both the judgments of the Courts below are sound, though there was a small discrepancy with regard to the undergarment being worn by the prosecutrix. As per the prosecutrix she was wearing a frock and then an undergarment. As per the mother of the prosecutrix, the latter was wearing salwar. The discrepancy which has been highlighted by the learned counsel for the petitioner was trivial in nature, which had nothing to do with the main allegations of the prosecution.