RAJENDRA BHAGAT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment and order dtd. 17/2/2021 as passed by the High Court of Jharkhand at Ranchi in Criminal Revision No. 910 of 2019 (with I.A. No. 6052 of 2020), whereby the High Court, after taking note of the settlement between the parties, who have resolved their marital discord and are leading a happy conjugal life, has confirmed the conviction of the appellant under Sec. 498-A of the Indian Penal Code, 1860 (IPC) while reducing the sentence to the period of imprisonment already undergone by the appellant.

(3.) The only question requiring determination in the present appeal is as to whether the High Court, even after taking note of the settlement of the parties resolving their marital disputes, has erred in not setting aside the order of conviction altogether. Having regard to the short question involved, dilation on all the factual aspects is not necessary and only a brief reference for the background would suffice.