BALKAR Vs. SURRENDER

JUDGEMENT

(1.) Leave granted.

(2.) In view of the relation among the parties inter se, in our opinion, the ends of justice would be met if a sum of Rs.3.00 lakhs is paid by the accused to the victimcomplainant. We are informed that a sum of Rs.2.00 lakhs has already been deposited with the trial court. The remaining sum of Rs.1.00 lakh shall be deposited with the trial court within one month from today.

(3.) It would be open to the victim-complainant to withdraw the total sum of Rs.3.00 lakhs deposited with the trial court.