M.C. Jain, J. - (1.)Heard learned counsel for the petitioner and the Public Prosecutor for the State, after notice to him.
(2.)Offence under Sec. 324, I.P.C. it is well proved against the petitioner. The learned counsel for the petitioner urged that the petitioner may be given the benefit of probation. The petitioner is the nephew of the injured Mst. Bawari.
(3.)Looking to the relations between the parties, I am inclined to extend the benefit of probation to the petitioner.