HANSRAJ PATEL Vs. STATE OF C.G.

JUDGEMENT

(1.) The present revision has been preferred by the Applicant against the judgment dated 3.3.2016 passed by the Sessions Judge, District Bemetara (CG) in Criminal Appeal Case No.54/2015 wherein the Applicant has been convicted for the offence punishable under Section 420 IPC and sentenced to undergo RI for 4 years with fine of Rs.2.5 lacs with usual default stipulations.

(2.) Learned Counsel for the Applicant submits that pending the appeal before this Court, the parties had entered into a compromise and that the entire amount payable to the Complainant has been paid by the accused persons. He further submits that the Complainant also is present before this Court. The Complainant present in the Court, on being specifically questioned, submits that he has received an amount of Rs.2.2. Lacs from the family of the accused person and that since he has received his money due, he does not intend to prosecute the Applicant any further and as the dispute has been resolved, he wants the matter to be closed once for all.

(3.) Learned State Counsel also on verifying the records, submits that since the offence is that of 420 IPC which is a compundable offence and if the Complainant himself has entered appearance and made a statement, the matter can be disposed of.