SHYAM SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This Criminal Revision has been filed by the revisionist against the judgment and order dated 10.08.2011 passed by the learned Additional Sessions Judge/2nd FTC Haridwar, District Haridwar in Criminal Appeal No. 151 of 2010 and also against the judgment and order dated 08.10.2010 passed by the learned Second Additional Civil Judge (J.D.)/Judicial Magistrate, Haridwar in Criminal Case No. 341 of 2010. Along with this Criminal Revision, a joint compounding application has also been filed. In support of compounding application, affidavits have been filed by Mr. Shyam Singh (revisionist no. 1); Mr. Guruvachan (complainant); Mr. Brijesh (injured) and Smt. Hukum Devi (injured). In the compounding application it is stated that the dispute between the parties is settled amicably and now the complainant and the injured persons did not want to pursue the case further.

(3.) Mr. Shyam Singh (revisionist no. 1); Smt. Naresho (revisionist no. 2); Mr. Vijay Pal (revisionist no. 3); Mr. Guruvachan (complainant); Mr. Brijesh (injured) and Smt. Hukum Devi (injured) are present before this Court through Video Conferencing and they are duly identified by their respective Counsel. They verified the contents of the compounding application.