SAJID Vs. STATE OF UTTARAKHAND AND ANOTHER

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is convicted under Sections 363 and 366 of the Indian Penal Code and sentenced to undergo imprisonment for a period of seven years with a fine of Rs. 1,000/-. He is in jail undergoing the sentence. On the submission that the parties have subsequently entered into a compromise, the de facto complainant was added as a party.

(3.) The learned counsel for the de facto complainant submits that she has since been married to another person and they are living happily and they have no complaint against the appellant. We have heard the learned counsel for the State as well. It is submitted that there is no other repercussion arising out of the instant case, in the locality.