M.C. Jain, J. - (1.)Heard learned counsel for the petitioner and the learned Public Prosecutor for the sale after notice to him.
(2.)Counsel for the petitioner submitted that the petitioner be given the benefit of probation. The petitioner has been convicted of the offence u/s 323 I.P.C, and has been sentenced to three months' simple imprisonment and a fine of Rs. 500.00 in default of payment of fine to undergo further three months simple imprisonment. A sum of Rs. 300.00 has been awarded to the injured Sayara Bai out of the payment of fine.
(3.)Having regard to the facts and circumstances, I am inclined to accede to the prayer of the learned counsel for the petitioner.