GURBACHAN SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties on the compounding application.

(2.) This Criminal Revision has been filed by the revisionists against the judgment and order dated 30.09.2013 passed by learned Third Additional Sessions Judge, Haridwar District Haridwar in Appeal No. 157 of 2010 and judgment and order dated 04.10.2010 passed by 2nd Civil Judge (JD/Judicial Magistrate in Criminal Case No. 340 of 2010 and Case Crime No. 97 of 1999 P.S. Kankhal, District Haridwar under Sections 452, 323, 325, 504 and 506 IPC. Along with this Criminal Revision, a joint compounding application has also been filed. In support of compounding application, affidavits have been filed by Gurbachan Singh (revisionist no. 1) and Mr. Shyam Singh (complainant/injured) and Mrs. Naresho Devi (Injured). In the compounding application it is stated that the dispute between the parties is settled amicably and now the respondent no. 2 and injured did not want to pursue the case further.

(3.) Mr. Gurbachan Singh (revisionist no. 1), Mr. Brijesh (revisionist no. 2), Smt. Hukumdai (revisionist no. 3) and Mr. Shyam Singh (complainant/injured) and Smt. Naresho 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.