DHANESH KUMAR SAHU Vs. STATE OF CHHATISGARH

JUDGEMENT

(1.) Shri Y.C. Sharma, learned counsel for the applicant. Shri Sumesh Bajaj, Deputy Govt. Advocate for the State. Shri S.C. Verma, Counsel for the complainant Baratu Ram Sahu who is present in Court today.

(2.) The revision is heard finally today. This Revision is directed against the judgment dated 28/11/2005 delivered in Criminal Appeal No. 243/2005 whereby the Sessions Judge, Raipur has dismissed the appeal preferred against the judgment delivered by Judicial Magistrate First Class, Raipur in Criminal Case No. 1784/2002 convicting the applicant under Section-326 IPC and awarding sentence of rigorous imprisonment for 3 years and fine of Rs. 1,000/-.

(3.) In this Revision, an application has been filed under Section 482 of Cr.P.C. by the complainant Baratu Ram Sahu on the ground that a compromise has been affected with the accused who is his real brother and therefore, appropriate orders under Section-482 of Cr.P.C. should be passed. Along with the said application, an application for compromise has also been filed by the complainant Baratu Ram Sahu which is duly supported by an affidavit. The complainant Baratu Ram Sahu, whose nose was disfigured by the accused-applicant, is present in the Court today and he is identified by Shri S.C. Verma, Advocate. On being asked, the complainant Baratu Ram Sahu states that accused who is his real brother had bitten his nose, on a sudden quarrel. He further submitted that a compromise has been affected between the parties and good relation prevail between them.